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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2) in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995

(2)The Appropriate Authority shall forward the application to the concerned Technical Officer for his advice. The Director, Groundwater Survey and Development Agency shall lay down guidelines for investigation related to such applications by the Technical Officer who will forward his opinion to the Appropriate Authority.