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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(2) in The Maharashtra Water Conservation Corporation Act, 2000

(2)After any such land has been so placed at the disposal of the Corporation it shall be dealt with by the Corporation in accordance with the provisions of this Act, and directions, if any, given by the State Government in this behalf.