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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(g) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

(g)to undertake schemes or works either jointly with other corporate bodies, or institutions, or with Government or local authorities or on agency basis in furtherance of the purposes for which the Corporation is established and all matters connected therewith;