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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(5) in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995

(5)It shall be open to the Appropriate Authority to collect information about public drinking water sources through any source other than the concerned Zilla Parishad, if, it deems expedient to do so.