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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(3) in Maharashtra Groundwater (Development and Management) Act, 2009

(3)Where the District Authority seizes any mechanical equipment or device under clause (i) of sub-section (1), it shall, as soon as may be, report the same to the Magistrate and take his orders as to the custody thereof.