Section 44(3) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(3)The District Ground Water Grievance Redressal Officer shall take appropriate action through respective Gram Panchayat Ground Water Sub-Committee/Block Panchayat Ground Water Management Committee/Municipal Water Management Committee or District Ground Water Management Council, as the case may be, after submission of grievance at any subsequent time, not exceeding thirty days.
