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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(1)(k) in Maharashtra Groundwater (Development and Management) Act, 2009

(k)enter and search with such assistance, if any, as it considers necessary, any place in which it has reason to believe that the offence under this Act has been or is being committed; and within thirty days thereof, issue the order, in writing to the person who has committed or is committing the offence, not to extract or use the groundwater for a specified period;