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

State of Maharashtra - Subsection

Section 58(2) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

(2)If the Corporation fails or neglects to perform such duty or obligation within the period so fixed for its performance, it shall be lawful for the State Government to supersede and reconstitute the Corporation as it deems fit.