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State of Maharashtra - Section

Section 26 in The Vidarbha Irrigation Development Corporation Act, 1997

26. Power to acquire land for purposes of this Act.

- The State Government may, for carrying out the purposes of this Act, compulsorily acquire land under the Land Acquisition Act, 1894, and the acquisition of any land for any of the said purposes shall be deemed to be a public purpose within the meaning of that Act.