Section 63(2) in The Goa Tillari Irrigation Development Corporation Act, 1999
(2)Pending making of regulations by the Corporation, the rules and procedures followed by the [Department of Water Resources] [Substituted in place of the word 'Irrigation Department' by the Amendment Act 38 of 2001.] which are not inconsistent with this Act shall, be followed by the Corporation for carrying out it's functions.
