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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(3) in The Maharashtra Water Conservation Corporation Act, 2000

(3)After the supersession of the Corporation and until it is reconstituted in the manner laid down in Chapter II, the powers, duties and functions of the Corporation under this Act shall be carried on by the State Government or by such officers or body of officers as the State Government may appoint for this purpose, from time to time.