Section 5 in Maharashtra Groundwater (Development and Management) Act, 2009
5. Powers to de-notify areas.
- If in the opinion of the State Authority, the availability and quality of groundwater has improved in the notified area, it shall, after consultation with the Groundwater Surveys and Development Agency and after obtaining the views of expert bodies, including the Central Groundwater Authority, de-notify such area by notification in the Official Gazette.
