Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Vidarbha Irrigation Development Corporation And The Konkan Irrigation Development Corporation (Amendment) Act, 2007 8 of 2007 [13 April 2007] CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short title CHAPTER 2 :- AMENDMENTS TO THE VIDARBHA IRRIGATION DEVELOPMENT CORPORATION ACT, 1997 2. Amendment of section 15 of Mah. XXVI of 1997 CHAPTER 3 :- AMENDMENT TO THE KONKAN IRRIGATION DEVELOPMENT CORPORATION, 1997 3. Amendment of section 15 of Mah. III of 1998 Vidarbha Irrigation Development Corporation And The Konkan Irrigation Development Corporation (Amendment) Act, 2007 8 of 2007 [13 April 2007] PREAMBLE An Act further to amend the Vidarbha Irrigation Development Corporation Act, 1997 and the Konkan Irrigation Development. Corporation Act, 1997. WHEREAS it is expedient further to amend the Vidarbha Irrigation Development Corporation Act, 1997 (Mah. XXVI of 1997) and the Konkan Irrigation Development Corporation Act, 1997 (Mah. III of 1998), for the purposes hereinafter appearing; it is hereby enacted in the Fifty-eighth Year of the Republic of India as follows:- CHAPTER 1 PRELIMINARY 1. Short title :- (1) This Act may be called the Vidarbha Irrigation Development Corporation and the Konkan Irrigation Development Corporation (Amendment) Act, 2007. C HAPTER 2 AMENDMENTS TO THE VIDARBHA IRRIGATION DEVELOPMENT CORPORATION ACT, 1997 2. Amendment of section 15 of Mah. XXVI of 1997 :- I n section 15 of the Vidarbha Irrigation Development Corporation Act, 1997 (Mah. XXVI of 1997),- (a) in clause (a), the word "and" appearing at the end shall be deleted; (b) after clause (a), the following clauses shall be inserted, namely:- "(a-1) the properties and assets, comprising movables and immovables, in all Irrigation Projects under survey and investigation or under construction, in the Vidarbha 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), alongwith the establishment thereof, shall vest in the Corporation; (a-2) all Irrigation Projects in the Vidarbha region for which the administrative approval has been granted by the Water Resources Department of Government, however, budget provision therefor has not been made before 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), shall vest in the Corporation; and". C H A P T E R 3 AMENDMENT TO THE KONKAN IRRIGATION DEVELOPMENT CORPORATION, 1997 3. Amendment of section 15 of Mah. III of 1998 :- I n section 15 of the Konkan Irrigation Development Corporation Act, 1997 (Mah. III of 1998),- (a) in clause (a), the word "and" appearing at the end shall be deleted; (b) after clause (a), the following clauses shall be inserted, namely:- "(a-1) the properties and assets, comprising movables and immovables, 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), alongwith the establishment thereof, shall vest in the Corporation; (a-2) all Irrigation Projects in the Konkan region for which the administrative approval has been granted by the Water Resources Department of Government, however, budget provisions therefor has not been made before 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), shall vest in the Corporation; and".