(2)Without prejudice to the generality of the foregoing provision, such power shall include the powers-(a)to acquire, hold and dispose of such properties both movable and immovable as the Board deems necessary;(b)to publish statistics or other information relating to the various aspects of flood control and drainage in the Betwa River Valley [, the regulation of [Substituted by Act 47 of 1977, Section 6 for "and the regulation of Rajghat Reservoir" ][Rani Laxmibai Sagar] [Substituted by Act 49 of 1993, Section 3. ] and the generation of power at Rajghat Dam] [Substituted by Act 47 of 1977, Section 6 for "and the regulation of Rajghat Reservoir" ];(c)to require the Governments of Uttar Pradesh and Madhya Pradesh to furnish such information as the Board may require in the discharge of its functions.
