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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Maharashtra - Subsection

Section 68(2) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

(2)Pending making of the regulations by the Corporation with the approval of the State Government the rules and procedures followed by the Irrigation Department shall, mutatis mutandis, be followed by the Corporation for carrying out its functions.