Betwa River Board (Amendment) Act, 19931
| [Act 49 of 1993] | [27th August, 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:-
1 Received the assent of the President on 27-8-1993.
1. Short title.-This Act may be called the Betwa River Board (Amendment) Act, 1993.
2. Amendment of Section 3.-1[Repealed]
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Prior to repeal by Act 30 of 2001, Section 2 read as:
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2. 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.
1 Repealed by Act 30 of 2001, Section 2 and Schedule I.
3. Amendment of Section 12.-1[Repealed]
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Prior to repeal by Act 30 of 2001, Section 3 read as:
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3. 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.
1 Repealed by Act 30 of 2001, Section 2 and Schedule I.
4. 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.