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State of Maharashtra - Section

Section 35 in Maharashtra Groundwater (Development and Management) Act, 2009

35. Regulation or prohibition of sand mining.

- Notwithstanding anything contained in any other law, the Watershed Water Resources Committee shall, in consultation with the expert bodies and the Groundwater Surveys and Development Agency, recommend the District Authority to regulate or prohibit sand mining in the notified area, in the manner as may be prescribed.