Section 104(3) in The States Reorganisation Act, 1956

Central Government Act

(3) in section 21,--

(a) in sub- section (1),--

(i) the words" and the State Governments" wherever they occur, shall be omitted;

(ii) for the word" their", at both places where it occurs, the word" its" shall be substituted;

(iii) in the proviso, the words" or any State Government" shall be omitted, and for the word" they" the word" it" shall be substituted;

(b) in sub- section (2), the words" and each State Government" shall be omitted;

(c) for sub- section (4), the following sub- section shall be substituted, namely:--" (4) Any agreement made under this section shall be laid, as soon as may be after it is made, before Parliament"; and

(d) sub- section (5) shall be omitted;