Section 15 in The Vidarbha Irrigation Development Corporation Act, 1997
15. Vesting and transfer of property to the Corporation.
(1)From such date as may be specified from time to time, by the State Government (hereinafter in this section referred to as "the appointed date"),-(a)the assigned projects of the Corporation and their assets comprising movables and immovables including Irrigation Projects, Hydro-Electric Power Projects, works under construction, specified in that behalf, situated in the area of operation of the Corporation, which immediately before the appointed date vested in the State Government and were under the control of the Irrigation Department, shall vest in and stand transferred to the Corporation, and all income derived and expenses incurred in that behalf be brought on books of the Corporation; [***] [The word 'and' was deleted by Maharashtra 8 of 2007, section 2(a), w.e.f. 13-4-2007.].["(a-1) the properties and assets, comprising movables and immovables, in all Irrigation Projects under survey and investigation or under construction, in the Vidarbha region, vested with the Government as on the date of coming into force of the Vidharbha Irrigation Development Corporation and the Konkan Irrigation Development Corporation (Amendment) Act, 2007, along with the establishment thereof, shall vest in the Corporation; [Clauses (a-1) and (a-2) were inserted by Maharashtra 8 of 2007, section 2(b), w.e.f. 13-4-2007.](a-2) all Irrigation Projects in the Vidarbha region for which the administrative approval has been granted by the Water Resources Department of Government, however, budget provision therefor has not been made before the date of coming into force of the Vidarbha Irrigation Development Corporation and the Konkan Irrigation Development Corporation (Amendment) Act, 2007, shall vest in the Corporation; and].(b)the right, liabilities and obligations of the State Government, whether arising out of any contract or otherwise pertaining to the said projects of the State Government, shall be deemed to be rights, liabilities and obligations of the Corporations.(2)Such properties, assets, rights, liabilities and obligations shall be valued in such manner as the State Government may determine.(3)All suits and other legal proceedings with respect to any scheme for the development of Irrigation Projects and Hydro-Electric Power Projects entrusted to the Corporation, instituted for defended by or against the State Government before the appointed date may be continued, or instituted, or defended by or against the Corporation.
