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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(1) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

(1)The Corporation shall have the power to accord administrative approval, revised administrative approval, technical sanction, acceptance of all tenders, sanctioning budget and making financial provisions, setting disputes arising out of contracts and any other thing which may be necessary or expedient for the purposes of carrying out its functions under this Act.