Section 11(1)(ii) in The Betwa River Board Act, 1976

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Union of India - Subsection

Section 11(1)(ii) in The Betwa River Board Act, 1976

(ii)that the liability for the entire expenditure on the [Rajghat Dam and Rajghat Power House including appurtenant works and on the generation of power at Rajghat Dam] [Substituted by Act 47 of 1977, Section 5, for "Rajghat Dam including appurtenant works"] and all other expenditure incurred by the Board in the discharge of its functions shall be shared by the Governments of Madhya Pradesh and Uttar Pradesh in such proportion as may be specified by the Board:

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Union of India - Subsection

Section 11(1)(ii) in The Betwa River Board Act, 1976