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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1)(a1) in The Konkan Irrigation Development Corporation Act, 1997

(a1)the properties and assets, comprising movables and immovable, in all Irrigation Projects under survey and investigation or under construction, in the Konkan region, vested with the Government as on the date of coming into force of the Vidarbha Irrigation Development Corporation and the Konkan Irrigation Development Corporation (Amendment) Act, 2007 (Mah. VIII of 2007), along with the establishment thereof, shall vest in the Corporation;