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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Andhra Pradesh - Subsection

Section 66(5) in Andhra State Act,1953

(5)In this section, the expression "Tungabhadra Project" or "the Project" means the agreed to between the Government of Madras and the Government of Hyderabad before the appointed day and so far as the State of Madras in concerned, intended for the supply and distribution of water from the Tungabhadra river by means of high level and low level canals to the districts of Bellary Anantapur, Cuddapah and Kurnool, and for the generation of electric energy, both hydro-electric and thermal, and its transmission and distribution to the said districts and includes any extension or further development after that day of that project for the said purposes.