India code link to Betwa River Board (Amendment) Act, 1993
An Act further to amend the Betwa River Board Act, 1976.
BE it enacted by Parliament in the Forty-fourth Year of the Republic of India as follows:—
- Short title.—This Act may be called the Betwa River Board (Amendment) Act, 1993.
- Amendment of section 3.—In section 3 of the Betwa River Board Act, 1976 (63 of 1976)
(hereinafter referred to as the principal Act), in clause (g), for the words “Rajghat Reservoir”, the words
“Rani Laxmibai Sagar” shall be substituted.
- Amendment of section 12.—In section 12 of the principal Act, in sub-section (2), in clause (b), for
the words “Rajghat Reservoir”, the words “Rani Laxmibai Sagar” shall be substituted.
- Reference to Rajghat Reservoir to be construed as reference to Rani Laxmibai Sagar.—Any
reference to Rajghat Reservoir in any other law or in any rule, regulation, instrument or other document
or in any proceeding shall be construed as a reference to Rani Laxmibai Sagar.
