Section 41(1) in The Maharashtra Water Conservation Corporation Act, 2000
(1)The Corporation shall prepare and submit to the State Government, in such form as may be prescribed, an annual report within six months after the end of every financial year of its activities during the previous financial year, with particular reference to, -(a)irrigation and command area development;(b)soil conservation and water conservation;(c)watershed development and management;(d)social forestry;(e)water supply;(f)recreation facilities;(g)use of lands;(h)works of saline and alkaline land; and(i)other activities of the Corporation.
