Section 9(2) in Tamil Nadu Groundwater (Development and Management) Act, 2003
(2)The Authority shall publish a provisional notification and invite representations thereon from the public within one month from the date of such publication. It shall examine the representations, if any, received and may modify or revise the notification, if necessary. The final notification under sub-section (1) so modified or revised, shall be published before the expiry of three months from the date of publication of the provisional notification.
