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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(2) in Maharashtra Groundwater (Development and Management) Act, 2009

(2)The District Watershed Management Committee shall consist of the Guardian Minister of the District as Chairperson and one member of the State Legislature from the concerned area including such other members as may be prescribed, to be nominated by the State Government. The Collector shall be the Member-Secretary of the District Watershed Management Committee.