Section 3 in The Vidarbha Irrigation Development Corporation Act, 1997
3. Establishment of Vidarbha Irrigation Development Corporation.
(1)The State Government shall, by [notification] [See Maharashtra Government Gazette , Part IV-B, Page 873, dated 19th March, 1998 (Vide G.N.I.D, No. VSM. 1096/(304196) WRP, dated 25th March, 1997.) whereunder the Corporation is established.] in the Official Gazette, establish for the purposes of this Act, a Corporation to be called the Vidarbha Irrigation Development Corporation.(2)The Corporation established under sub-section (1) shall be a body corporate having perpetual succession and a common seal, with power to contract, acquire, hold and dispose of property, both movable and immovable, and to do all things, necessary for the purposes of this Act, and may sue and be sued by its corporate names.(3)The Head Office of the Corporation shall be at Nagpur.
