Section 16(4) in The Maharashtra Water Resources Regulatory Authority Act, 2005
(4)The Council shall approve, with such modifications as deemed necessary, the draft of the Integrated State Water Plan submitted by the Board within a period of six months from the date of submission of draft Integrated State Water Plan keeping in view the directives given by the Governor for removal of regional imbalance. The water plan so approved by the Committee shall become 'Integrated State Water Plan".
