Section 16 in Maharashtra Horticulture Development Corporation Act, 1984
16. General powers of Corporation.
- Subject to the provisions of this Act, the Corporation shall have power -(a)to acquire and hold such property, both movable and immovable as the Corporation may deem necessary for the purposes of this Act;(b)to provide or cause to be provided common amenities and common facilities in farms and estates and to construct and maintain or cause to be maintained works and buildings therefore;(c)to make available and allot plots of land in farms and estates on prescribed terms and conditions to the approved beneficiary or any person referred to in sub-section (2) of section 43 intending to take up horticultural (and in addition, agricultural) development as a vacation;(d)to construct buildings for the housing of the plot-holders;(e)to modify or rescind such allotments, including the right and power to evict allottees concerned on breach of any of the terms and conditions of their allotment;(f)to constitute advisory Committees to advise the Corporation;(g)to engage suitable consultant or persons having special knowledge or skill to assist the Corporation in the performance of its functions;(h)subject to previous permission of the State Government, to delegate any of its powers generally or specially to any of committees or officers, and to permit them to re-delegate specific powers to their subordinates;(i)to enter into and perform all such contracts as it may consider necessary or expedient for carrying out any of its functions;(j)to provide or make suitable arrangements for storage and transport of the horticulture and agriculture (if any) produce and for processing and marketing such produce;(k)to promote and encourage the following farming systems, that is to say:-(i)mixed cropping and intercropping,(ii)rain fed farming,(iii)Multiple cropping in irrigated areas.(iv)multi-level cropping,(v)kitchen gardening;(l)To help, guide and supervise the working of any farming society in implementation of horticulture development programmes undertaken by it, including providing infrastructure, inputs, financial and any other assistance necessary for the purpose; and(m)to do all such other things and perform such acts and things as may be necessary for, or incidental or conducive to, any matters which are necessary for furtherance of the objects for which the Corporation is established.
