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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Maharashtra - Subsection

Section 70(2) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

(2)From the said date—
(a)all properties, funds and dues which are vested in, or realisable by, the Corporation shall vest in, or be realisable by, the State Government;
(b)all liabilities which are enforceable against the Corporation shall be enforceable against the State Government.