Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 29 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997 29. Application of Corporation’s assets, etc. All property, fund and other assets vesting in the Corporation shall be held and applied by it, for the purposes of this Act.
