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

State of Maharashtra - Subsection

Section 27(3) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

(3)If any land placed at the disposal of the Corporation under sub-section (1) is not required by the Corporation, the State Government may ask the Corporation to restore it to the State Government upon such terms and conditions as may be mutually agreed upon.