LexSection 18 — Disputes between the Board and the State Governments.
The Betwa River Board Act, 1976
If any dispute arises between the Board and the Government of Madhya Pradesh or Uttar Pradesh or both regarding any matter covered by this Act or touching or arising out of it, it shall be referred to the Central Government and the decision of the Central Government shall be final and binding on the Board and the said Governments.Open in Lexace · Ask the AI about this section