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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(3) in Maharashtra Groundwater (Development and Management) Act, 2009

(3)The decision regarding the grant or refusal of the permission shall be intimated by the Watershed Water Resources Committee to the applicant within a period of forty-five days from the receipt of the application.