Section 5 in The Inter-State Water Disputes (Amendment) Act, 2002
5. Amendment of section 6.-
Section 6 of the principal Act shall be renumbered as sub- section(1) thereof and after sub- section (1) as so renumbered, the following sub- section shall be inserted, namely:-(2)The decision of the Tribunal, after its publication in the Official Gazette by the Central Government under sub- section (1), shall have the same force as an order or decree of the Supreme Court.
