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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(1) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

(1)If the State Government is of the opinion that the Corporation has made a default in the performance of any duty or obligation imposed or cast on it by or under this Act, the State Government may fix a period for the performance of that duty or obligation and give notice to the Corporation accordingly.