Section 49(2) in The Maharashtra Godawari Marathwada Irrigation Development Corporation Act, 1997
(2)The Corporation shall also furnish to the State Government such returns, statistics, reports, accounts and other information with respect to its conduct of affairs, properties or activities or in regard to any proposed work or scheme as the State Government may, from time to time, require. 50. Rehabilitation and resettlement of the project affected persons-The rehabilitation and resettlement of the persons affected due to the Irrigation and the Hydro-Electric Power Projects shall be carried out by the State Government in accordance with the provisions of the Maharashtra Project Affected Persons Rehabilitation Act, 1986:Provided that, all the expenditure required to be incurred by the State Government for the rehabilitation and the resettlement of persons affected by the Irrigation and Hydro-Electric Power Project shall be borne by the Corporation.
