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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(1)(f) in Maharashtra Groundwater (Development and Management) Act, 2009

(f)by order, in writing, require the person sinking a well to keep and preserve, in the prescribed manner, the specimens of soils or any material excavated therefrom for such period not exceeding three months from the date of completion or abandonment of the work as may be specified by the District Authority and such person shall comply with such requisition;