Maharashtra Tapi Irrigation Development Corporation Act, 1997

An Act to make special provisions for promotion and operation of irrigation projects, command area development and schemes for generation of hydroelectric energy to harness the water of Tapi River pertaining to the State of Maharashtra and other allied and incidental activities including flood control in the Tapi River Valley by establishing the Tapi Irrigation Development Corporation.

Act number

Act 4 of 1998

Year

1998

Enacted on

06-01-1998

In force from

2 January 1998

Jurisdiction

Maharashtra State Act

Subjects

Agriculture, Energy And Electricity

Read the full text of Maharashtra Tapi Irrigation Development Corporation Act, 1997 section by section on LawLens.

Official source: India Code