Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 23 in The Konkan Irrigation Development Corporation Act, 1997

23. Co-ordination with other authorities to minimise inconvenience caused by submergence

The Corporation shall keep co-ordination with the State Government, Railway Authorities, local authorities and other statutory bodies with a view to minimising the inconvenience likely to be caused by the submergence of railways, lands and roads and communications and shall bear the cost of any re-alignment thereof or resettlement of any population rendered necessary by such submergence.