Section 43 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
43. Ground Water Grievance Redressal Officer.
(1)The District Magistrate of each district of Uttar Pradesh shall act as District Ground Water Grievance Redressal Officer.(2)Any person may submit his or her grievance on issues related to management, conservation, abstraction and pollution of ground water to the District Ground Water Grievance Redressal Officer.(3)Any person aggrieved by the decision of the District Ground Water Grievance Redressal Officer may submit his or her grievance to State Ground Water Management and Regulation Authority.
