Section 15(1) in The Konkan Irrigation Development Corporation Act, 1997
(1)From such date as may be specified, from time to time, by the State Government (hereinafter in this section referred to as “the appointed date”),-(a)the assigned projects of Corporation and their assets comprising movables and immovable including Irrigation Projects, Hydro Electric Power Projects, works under construction, specified in that behalf, situated in the area of operation of the Corporation, which immediately before the appointed date vested in the State Government and were under the control of the Irrigation Department, shall vest in and stand transferred to the Corporation, and all income derived and expenses incurred in that behalf be brought on books of the Corporation;(a1)the properties and assets, comprising movables and immovable, in all Irrigation Projects under survey and investigation or under construction, in the Konkan region, vested with the Government as on the date of coming into force of the Vidarbha Irrigation Development Corporation and the Konkan Irrigation Development Corporation (Amendment) Act, 2007 (Mah. VIII of 2007), along with the establishment thereof, shall vest in the Corporation;(a2)all Irrigation Projects in the Konkan region for which the administrative approval has been granted by the Water Resources Department of Government, however, budget provision therefore has not been made before the date of coming into force of the Vidarbha Irrigation Development Corporation and the Konkan Irrigation Development Corporation (Amendment) Act, 2007 (Mah VIII of 2007) along with the establishment thereof, shall vest in the Corporation; and(b)the rights, liabilities and obligations of the State Government, whether arising out of any contract or otherwise pertaining to the said projects of the State Government, shall be deemed to be rights, liabilities and obligations of the Corporation.
