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Citedby 2 docs
Sharanamma vs State on 8 August, 1990
Sm. Sushila Debi And Ors. vs State Of West Bengal And Ors. on 31 July, 1989

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[Section 15] [Complete Act]
Central Government Act
Section 15(1) in The River Boards Act, 1956
(1) Where any Board has been empowered to perform functions under clause (b) of section 13, the Board may, from time to time, prepare schemes, not inconsistent with its functions under this Act, for the purpose of regulating or developing any inter- State river or river valley within its area of operation.