Section 32(2) in Maharashtra Groundwater (Development and Management) Act, 2009
(2)On receipt of an application under sub-section (1), the Watershed Water Resources Committee shall refer it to the Groundwater Surveys and Development Agency for recommendations and based on the recommendation of the Groundwater Surveys and Development Agency, decide to grant or refuse the permission:Provided that, no permission shall be refused unless an opportunity of being heard is given to the applicant.
