Section 36 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
36. Expenditure on objects other than Irrigation and Power Projects.
It shall be competent for the Corporation to spend such sums as it thinks fit also on objects authorised under this Act other than Irrigation Projects and Hydro-Electric Power Projects, and such sums shall be treated as common expenditure payable out of the fund of the Corporation before allocation under section 37 of this Act.
