Section 48 in Maharashtra Groundwater (Development and Management) Act, 2009
48. Directions by Government.
(1)The Government may issue to the State Authority, such general or special directions in writing in the matters of policy involving public interest and the State Authority shall be bound to follow and act upon such directions.(2)If any question arises as to whether any such direction relates to a matter of policy involving public interest, the decision of the Government thereon shall be final.
