In this Act, unless the context otherwise requires,-- (a) "prescribed" means prescribed by rules made under this Act; (b) "Tribunal" means a Water Disputes Tribunal constituted under section 4; (c) "water dispute" means any dispute or difference between two or more State Governments with respect to-- (i) the use, distribution or control of the waters of, or in, any inter-State river or river valley; or (ii) the interpretation of the terms of any agreement relating to the use, distribution or control of such waters or the implementation of such agreement; or (iii) the levy of any water rate in contravention of the prohibition contained in section 7.Open in Lexace · Ask the AI about this section
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