Section 79(1) in THE UTTAR PRADESH REORGANISATION ACT, 2000
(1)Notwithstanding anything contained in this Act but subject to the provisions of section 80, all rights and liabilities of the existing State of Uttar Pradesh in respect of water resource projects in relation to-(i)Ganga and its tributaries traversing the successor States excluding the Upper Yamuna River up to Okhla; and(ii)Upper Yumuna River and its tributaries up to Okhla,shall, on the appointed day, be the rights and liabilities of the successor States in such proportion as may be fixed, and subject to such adjustments as may be made, by agreement entered into by the said States after consultation with the Central Government, or, if no such agreement is entered into within two years of the appointed day, then, the Central Government may, by order, determine within one year having regard to the purposes of the project:Provided that the order so made by the Central Government may be varied by any subsequent agreement entered into by the successor States after consultation with the Central Government.
