Section 44 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
44. Jurisdiction and powers of Ground Water Grievance Redressal Officer.
(1)The District Ground Water Grievance Redressal Officer shall have jurisdiction over all grievance mentioned in sub-section (2) of Section 43, within his territorial jurisdiction.(2)The grievances shall be submitted to District Ground Water Grievance Redressal Officer in such manner as may be prescribed.(3)The District Ground Water Grievance Redressal Officer shall take appropriate action through respective Gram Panchayat Ground Water Sub-Committee/Block Panchayat Ground Water Management Committee/Municipal Water Management Committee or District Ground Water Management Council, as the case may be, after submission of grievance at any subsequent time, not exceeding thirty days.
