Section 70 in The Konkan Irrigation Development Corporation Act, 1997
70. Dissolution of Corporation.
(1)Where the State Government is satisfied that the purposes for of which the Corporation was established under this Act have been substantially Corporation. achieved so as to render the continued existence of the Corporation in the opinion of the State Government unnecessary, the Government may, by notification in the Official Gazette, declare that the Corporation shall be dissolved with effect from such date as may be specified in the notification, and the Corporation shall be deemed to be dissolved accordingly and upon such dissolution the members (including the Chairman and Vice-Chairman) if any, shall vacate their respective offices.(2)From the said date—(a)all properties, funds and dues which are vested in, or realisable by the Corporation shall vest in, or be realisable by, the State Government,(b)all liabilities which are enforceable against the Corporation shall be enforceable against the State Government.
