¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`öú, BÊ|É±É 16, 2016/SÉèjÉ 27, ¶ÉEäò 1938 1 An Act further to amend the Maharashtra Water Conservation
Corporation Act, 2000.
WHEREAS it is expedient further to amend the Maharashtra
Water Conservation Corporation Act, 2000, for the purposes hereinafter appearing ; it is hereby enacted in the Sixty-seventh Year of the Republic of India as follows :—
1. This Act may be called the Maharashtra Water Conservation Corporation (Amendment) Act, 2016.
Mah.
III of
2001.
Short title.
¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`ö ´É¹ÉÇ 2, +ÆEò 27 (3)] ¶ÉÊxÉ´ÉÉ®úú, BÊ|É±É 16, 2016/SÉèjÉ 27, ¶ÉEäò 1938 [ {ÉÞ¹`äö 2, ËEò¨ÉiÉ : ¯û{ɪÉä 27.00 +ºÉÉvÉÉ®úhÉ Gò¨ÉÉÆEò 44
|ÉÉÊvÉEÞòiÉ |ÉEòɶÉxÉ
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In pursuance of clause (3) of article 348 of the Constitution of India, the following translation in English of the Maharashtra Water Conservation Corporation (Amendment) Act, 2016 (Mah. Act No. XIV of 2016), is hereby published under the authority of the Governor. By order and in the name of the Governor of Maharashtra,
PRAKASH H. MALI,
Secretary to Government, Law and Judiciary Department. ——————————
(1)
¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`öú, BÊ|É±É 16, 2016/SÉèjÉ 27, ¶ÉEäò 19382
2. In section 25 of the Maharashtra Water Conservation Corporation Act, 2000, in sub-section (1),—
(a) for the words, letters and figures "sum of Rs.2000 crore" the words, letters and figures "sum of Rs. 10,000 crore" shall be substituted;
(b) for the words "period of five years" the words "period of twenty- five years" shall be substituted.
Amendment
of section
25 of Mah.
III of 2001.
Mah.
III of
2001.
ON BEHALF OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATION, PRINTED AND PUBLISHED BY SHRI PARSHURAM JAGANNATH GOSAVI,
PRINTED AT GOVERNMENT CENTRAL PRESS, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004 AND PUBLISHED AT DIRECTORATE OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATIONS, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004, EDITOR : SHRI PARSHURAM
JAGANNATH GOSAVI.
2