LexSection 13 — Provision for irrigation and water-supply.
The Damodar Valley Corporation Act, 1948
The Corporation may, with the approval of the State Government concerned which shall not be unreasonably withheld, construct canals and distributaries and maintain and operate them: Provided that the State Government may, after giving notice and subject to the payment of fair compensation, take over the maintenance and operation of any such canal or distributary.Open in Lexace · Ask the AI about this section