Maharashtra Krishna Valley Development Corporation Act, 1996

An Act to make special provisions for promotion and operation of irrigation projects, command area development and schemes for generation of hydro-electric energy to harness the water of Krishna River allocated to the State of Maharashtra under the Krishna Water Disputes Tribunal Award and other allied and incidental activities including flood control in the Krishna River Valley by establishing the Maharashtra Krishna Valley Development Corporation.

Act number

Act 15 of 1996

Year

1996

Enacted on

04-04-1996

In force from

4 April 1996

Jurisdiction

Maharashtra State Act

Subjects

Agriculture, Energy And Electricity, Disaster Management

Read the full text of Maharashtra Krishna Valley Development Corporation Act, 1996 section by section on LawLens.

Official source: India Code