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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(1) in The Maharashtra Water Conservation Corporation Act, 2000

(1)The Corporation shall have the powers to accord administrative approval, revise administrative approval, technical sanction, acceptance of all tenders, sanctioning the budget and making financial provisions, settling disputes arising out of contracts and any other thing which may be necessary or expedient for the purposes of carrying out its functions under this Act.