Section 2 in The Vidarbha Irrigation Development Corporation Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Area of operation of the Corporation" means the area of the Godavari and Tapi Rivers Valley specified in the Schedule and any other area or areas to which the provisions of this Act are extended by the State Government, by notification in the Official Gazette, under sub-section (2) of section 1;(b)"Corporation" means the Vidarbha Irrigation Development Corporation established under section 3;(c)"Hydro-Electric Power Project" means and includes the planning, construction, maintenance, and management of Hydro-Electric Power Projects within the area of operation of the Corporation and shall also include such hydro-electric power projects as are assigned, handed over or transferred to the Corporation by the State Government;(d)"Irrigation Department" means the Irrigation Department of the Government;(e)"Irrigation Project" means the planning, construction, maintenance and management of-(i)Major Irrigation Project having irrigable command area of more than 10,000 hectares,(ii)Medium Irrigation Project having irrigable command area of more than 2,000 hectares and up to 10,000 hectares,(iii)Minor Irrigation Project having irrigable command area of more than 250 hectares and up to 2,000 hectares.and shall include command area development, flood control and other allied activities;(f)"member" means a member of the Corporation designated as Director;(g)"prescribed" means prescribed by the rules made under this Act;(h)"Regulations" means the regulations made under this Act;(i)"Schedule" means the schedule appended to this Act;(j)"State Government" or "Government" means the Government of Maharashtra.
