Section 16(3) in Haryana Pond and Waste Water Management Authority Act, 2018
(3)On the expiry of the period specified in sub-section (2), the Government may, after considering the objections and suggestions received by it under sub-section (2), either withdraw or modify the notification issued under sub-section (1) or reject the objections or suggestions, as the case may be. The decision of the Government shall be final.
