Section 16A(1) in The Maharashtra Water Resources Regulatory Authority Act, 2005
(1)Notwithstanding anything contained in section 11 or any other provisions of this Act or in any other law for the time being in force, the State Government shall determine the sectoral allocation :Provided that, sectoral allocation so determined shall ordinarily be reviewed at such intervals of not less than three years :Provided further that, after publication of the Maharashtra Water Resources Regulatory Authority (Amendment and Continuance) Act, 2011, in the Official Gazette, the State Cabinet shall determine the sectoral allocation.
