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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(2) in The Maharashtra Water Conservation Corporation Act, 2000

(2)It shall be competent for the Corporation to spend such sums as it thinks fit also on objects authorised under this Act other than the water conservation projects and such sums shall be treated as common expenditure payable out of the Fund of the Corporation.