Section 3 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
3. Establishment of Tapi Irrigation Development Corporation.
(1)The State Government shall, by [notification] [See Maharashtra Government Gazette, part IV-B page 1571, dated 11th December 1997 (vide G. N. I. D. No. TPK 1047/165/97, WRI, dated 11th December 1997 whereunder the Corporation has been established).] in the Official Gazette, establish, for the purposes of this Act, a Corporation to be called the Tapi Irrigation Development Corporation.(2)The Corporation established under sub-section (1) shall be a body corporate having perpetual succession and a common seal, with power to contract, acquire, hold and dispose of property, both movable and immovable, and to do all things necessary for the purposes of this Act, and may sue and be sued by its corporate name.(3)The head office of the Corporation shall be at Jalgaon.
