Section 23 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
23. Co-ordination with other authorities to minimise inconvenience caused by submergence.
The Corporation shall keep co-ordination with the State Government, Railway Authorities, local authorities and statutory bodies with a view to minimising the inconvenience likely to be caused by the submergence of railway, lands and roads and communications and shall bear the cost of any re-alignment thereof or re-settlement of any population rendered necessary by such submergence.
