Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(3) in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995

(3)A Declaration issued under section 6 of the Act can be reviewed by the Appropriate Authority on the advice of Technical officer after a period of every 5 years or as and when revised by the Groundwater Survey and Development Agency.