Section 27 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
27. Transfer of Government lands to Corporation
(1)For the furtherance of the objects of this Act, the State Government may, by notification in the Official Gazette, upon such conditions as may be agreed upon between the Government and the Corporation, place at the disposal of the Corporation any lands vested in the State Government:Provided that, the State Government shall not place at the disposal of the Corporation any lands which are notified and included in a reserved forest.(2)After any such land has been so placed at the disposal of the Corporation it shall be dealt with by the Corporation in accordance with the provisions of this Act or the rules or regulations made there under and the directions, if any, given by the State Government in this behalf.(3)If any land placed at the disposal of the Corporation under sub-section (1) is not required by the Corporation, the State Government may ask the Corporation to restore it to the State Government upon such terms and conditions as may be mutually agreed upon.
