Section 1349 in The Rajasthan And Madhya Pradesh (Transfer Of Territories) Act, 1959
1349.
The present site of the Gandhi Sagar Dam on the river Chambal lies partly in the State of Rajasthan and partly in the State of Madhya Pradesh. The Construction camp, a part of the dam site and some of the works at the site lie in Rajasthan territory although the works are being executed by the Madhya Pradesh Government. Both the Rajasthan and Madhya Pradesh Governments have agreed that in the interest of proper and smooth execution of this project an area of 3085 acres of land on the dam site may be transferred from the State of Rajasthan to the State of Madhya Pradesh. The Bill seeks to give effect to this transfer.2. The Bill makes necessary supplemental and incidental provisions relating to representation in the Legislatures, transfer of jurisdiction to the High Court of Madhya Pradesh,authorisation of expenditure, transfer of assets and liabilities to Madhya Pradesh and certain other matters.3. As required by the proviso to article of the Constitution the Bill was referred to the Legislature of the States of Rajasthan and Madhya Pradesh by the President for expression of their views on the Bill. Both the State Legislatures have agreed to the principles and proposals contained in the Bill. - Gazette of India, 3-8-1958, Pt. II, Section 2, Extra, p. 574.[18th September, 1959.]An Act to provide for the transfer of certain territories from the State of Rajasthan to the State of Madhya Pradesh and for matters connected therewith.BE it enacted by Parliament in the Tenth Year of the Republic of India as follows:--
