Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 21 in The Maharashtra Godawari Marathwada Irrigation Development Corporation Act, 1997 21. Responsibility of Corporation for payment of interest on borrowed money- The Corporation shall pay the interest on the borrowed money through the recovery of water charges.
