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Supreme Court: 1892 & 1924 Pacts on Cauvery Neither Inoperative Nor Etinct - (19 Feb 2018)

Supreme Court has held that two pre-independence pacts of 1892 and 1924 between the erstwhile princely state Mysore and the Madras Presidency on the allocation of Cauvery river water covers the areas of larger public interest and hence, they are "neither inoperative nor completely extinct".

Tags : SUPREME COURT   CAUVERY  

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