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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(2) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

(2)After any such land has been so placed at the disposal of the Corporation it shall be dealt with by the Corporation in accordance with the provisions of this Act or the rules or regulations made there under and the directions, if any, given by the State Government in this behalf.