Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 21 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997 21. Responsibility of Corporation for payment of interest on borrowed money. The Corporation shall pay the interest on the borrowed money through the recovery of water charges.
