Section 49(1) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
(1)The Corporation shall prepare and submit to the State Government, in such form as may be prescribed, an annual report within six months after the end of every financial year of its activities during the previous financial year, with particular reference to—(a)irrigation, command area development and flood control,(b)water supply,(c)hydro-Electrical energy,(d)recreation facilities,(e)use of lands,(f)re-settlement of displaced persons, and (g) other activities of the Corporation.
