Section 18(m) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
(m)to take in possession on the terms and conditions laid down by the Corporation, the existing co-operative Lift Irrigation Schemes, enumerated in the Schedule appended to this Act, each having ICA greater than 250 ha. in Jalgaon (21 Nos.) and Dhule (35 Nos.) districts, for operation and maintenance with their assets and liabilities, and hand over back to the co-operative Lift Irrigation Societies on a receipt of the full payment of expenditure incurred by the Corporation;
