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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Telangana - Subsection

Section 13(2)(b) in Water (Prevention and Control of Pollution) Act, 1974

(b)determine, in a case referred to in clause (a) of sub-section (1), which of the participating State Governments and in a case referred to in clause (b) of that sub-section, whether the Central Government or the participating State Government (if there are more than one participating State, also which of the participating State Governments) shall exercise and perform the several powers and functions of the State Government under this Act and the references in this Act to the State Government shall be construed accordingly;