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22. Inter-State agreements.- (1) Two or more 3[State] Governments may enter into an agreement to to be in force for such period and to be subject to renewal for such further periods, if any, as may be specified in the agreement, to provide- (a) for the constitution of a Joint 3[State] Council for all the participating 4[States], or (b) for the 3[State] Council of one 5[State] to serve the needs of the other participating 4[States]. (2) In addition to such matters as are in this Act specified, an agreement under this section may- (a) provide for the apportionment between the participating 4[States] of the expenditure in connection with the 3[State] Council or Joint 3[State] Council; (b) determine which of the participating 3[State] Governments shall exercise the several functions of the 3[State] Government under this Act, and the references in this Act to the 3[State] Government shall be construed accordingly; (c) provide for consultation between the participating 3[State] Governments either generally or with reference to particular matters arising under this Act; (d) make such incidental and ancillary provisions, not inconsistent with this Act, as may be deemed necessary or expedient for giving effect to the agreement. (3) An agreement under this section shall be published in the Official Gazettes of the participating 4[States].    |
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