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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(3) in The Konkan Irrigation Development Corporation Act, 1997

(3)All suits and other legal proceedings with respect to any scheme for the development of Irrigation Projects and Hydro-Electric Power Projects vested in the Corporation, under sub-section (1) instituted against or defended by the State Government before the appointed date may be continued, or against or, defended by the Corporation.