Section 38 in Maharashtra Groundwater (Development and Management) Act, 2009
38. Grants and Advances to Watershed Water Resources Committee.
- The State Government may, after appropriation duly made by the State Legislature, by law in this behalf, make such grants and advances to the Groundwater Surveys and Development Agency, which shall make it available to Watershed Water Resources Committee, as it may deem necessary for the performance of its functions and discharge of its duties under this Act, and all grants and advances made shall be on such terms and conditions as the State Government may determine.
