Section 21(1) in The Maharashtra Water Conservation Corporation Act, 2000
(1)For the furtherance of the object of this Act, the State Government may by notification in the Official Gazette, upon such conditions as may be agreed upon between the Government and the Corporation, place at the disposal of the Corporation any land vested in the Government;Provided that, the State Government shall not place at the disposal of the Corporation any lands which are notified and included in the reserved forest.
