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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(2) in The Maharashtra Water Resources Regulatory Authority Act, 2005

(2)Pending making of the regulations by the Authority with the approval of the State Government, the rules and procedures followed by the Water Resources Department shall, mutatis mutandis, be followed by the Authority for carrying out its functions.