Section 91 — Arrangements on Tungabhadra Board.

The Andhra Pradesh Reorganisation Act, 2014
(1) The Governments of the successor States of Andhra Pradesh and Telangana shall replace the existing State of Andhra Pradesh on the Tungabhadra Board. (2) The Tungabhadra Board shall continue to monitor the release of water to High Level Canal, Low Level Canal and Rajolibanda Diversion Scheme.

Official Hindi (PDF) ↗

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