Section 9(1) in Tamil Nadu Groundwater (Development and Management) Act, 2003
(1)If in the opinion of the Authority, it is in the public interest to notify any area for developing groundwater or to regulate the extraction or use, or both, of groundwater in any form, in such area, it may, subject to the provisions of sub-section (2), from time to time, by notification, declare such area to be a notified area with effect on and from such date as may be specified therein.
