Inter-State Water Disputes Act, 1956 — Ss. 5, 6, 3 and 2(c): In Cauvery Water Dispute Casescase, State of Karnataka gets additional 14.75 TMC of water in light of availability of groundwater in Sate of Tamil Nadu. [State of Karnataka v. State of T.N., (2018) 4 SCC 1]
2018 SCC Vol. 4 April 28, 2018 Part 1
Inter-State Water Disputes Act, 1956 — Ss. 5, 6, 3 and 2(c): In Cauvery Water Dispute Casescase, State of Karnataka gets additional
