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State of Maharashtra - Section

Section 36 in The Vidarbha 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.