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] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(16A) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(16A)[ "Irrigation Development Corporation" means the Maharashtra Krishna Valley Development Corporation established under the Maharashtra Krishna Valley Development Corporation Act, 1996, or the Vidarbha Irrigation Development Corporation established under the Vidarbha Irrigation Development Corporation Act, 1997, or the Konkan Irrigation Development Corporation established under the Konkan Irrigation Development Corporation Act, 1997, or the Maharashtra Tapi Irrigation Development Corporation established under the Maharashtra Tapi Irrigation Development Corporation Act, 1997, or the Maharashtra Godawari Marathwada Irrigation Development Corporation established under the Maharashtra Godawari Marathwada Irrigation Development Corporation Act, 1998;] [Clause (16A) was Inserted by Maharashtra 3 of 2002, Section.]