Section 15 in Maharashtra Industrial Development Act, 1961
15. General powers of the Corporation.
- Subject to the provisions of this Act, the Corporation shall have power-(a)to acquire and hold such property, both movable and immovable as the Corporation may deem necessary for the performance of any of its 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 purchase by agreement or to take on lease or under any form of tenancy any land, to erect such buildings and to execute such other works as may be necessary for the purpose of carrying out its duties and functions;(c)to provide or cause to be provided amenities and common facilities in industrial estates and industrial areas and construct and maintain or cause to be maintained works and buildings thereof;(d)to make available buildings on hire or sale to industrialists or persons intending to start industrial undertakings;(e)to construct buildings for the housing of the employees of such industries;(f)(i)to allot factory sheds or such buildings or parts of buildings, including residential tenements to suitable persons in the industrial estates established or developed by the Corporation;(ii)to modify or rescind such allotments, including the right and power to evict the allottees concerned on breach of any of the terms or conditions of their allotment;(g)to constitute advisory committee to advise the Corporation;(h)to engage suitable consultants or persons having special knowledge or skill to assist the Corporation in the performance of its functions;(i)subject to the previous permission of the State Government, to delegate any of its powers generally or specially to any of its committees or officers, and to permit them to re-delegate specific powers to their subordinates;(j)to enter into and perform all such contracts as it may consider necessary or expedient for carrying out any of its functions; and(k)to do such other things and perform such acts as it may think necessary or expedient for the proper conduct of its functions, and the carrying into effect the purposes of this Act.
