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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Maharashtra - Subsection

Section 70(2) in The Maharashtra Godawari Marathwada Irrigation Development Corporation Act, 1997

(2)From the said date,-
(a)all properties, funds and dues which are vested in, or realisable by, the Corporation shall vest in, or be realisable by the State Government;
(b)all liabilities which are enforceable against the Corporation shall be enforceable against the State Government.