Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(4) in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995

(4)The Appropriate Authority may add to, or delete from the list any public drinking water source already notified by him by following the prescribed procedure.