Section 18 in Telangana Infrastructure Development Corporation Act, 1998
18. General Powers of the Corporation.
(1)The Corporation shall have the power to accord administrative approval, revised administrative approval, technical sanction, acceptance of all tenders, sanctioning, budget and making financial provisions, settling disputes arising out of contracts and any other things which may be necessary or expedient for the purposes of carrying out its functions under this Act.(2)without prejudice to the generality of the foregoing provision such power shall include the power,-(a)to acquire and hold property, both movable and immovable as the Corporation may deem necessary for the performance of any of its functions, duties, and activities and to lease, sell, exchange or otherwise transfer any property held by it on such conditions as may be deemed proper by the Corporation;(b)to construct or cause to be constructed such facilities within the scope of its functions, and such other works and structure as may be required;(c)to take measures to prevent pollution of any water under its control and to take all measures deemed necessary to prevent discharges into such water of effluents which are harmful to water supply, or public health;(d)to assist the water users associations and any other societies or organisations formed under any other law for the time being in force for the better use of facilities made available by the Corporation;(e)to engage suitable consultants or persons having special knowledge or skill to assist the Corporation in the performances of its functions; and(f)to do all such other things and perform such other acts as may be necessary for or incidental or conducive to any matters which are necessary for furtherance of the objectives for which the Corporation is established.
