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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(4) in Maharashtra Groundwater (Development and Management) Act, 2009

(4)The Watershed Water Resources Committee shall also as certain the existing users of groundwater and owners of wells, the implementation of individual measures for artificial recharge of groundwater, in the manner as may be prescribed.