Section 3 in Tamil Nadu Groundwater (Development and Management) Act, 2003
3. Groundwater development and management.
(1)The Government shall have power to develop, control, regulate and administer the groundwater in the State and may exercise their power through the Authority in accordance with-the provisions of this Act.(2)The Authority shall have power to direct and regulate the development and management of groundwater resources in the State consistent with, conserving it and ensuring its optimal and efficient utilisation.
