Maharashtra Drinking Water Supply Requisition Act, 1983

(Act No. 20 of 1983) An Act to provide for requisitioning of water supply during scarcity for drinking purposes from any wells, tanks and storages of water. WHEREAS, both the Houses of the State Legislature were not in session; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action to have a special law to provide for requisitioning of water supply during scarcity for drinking purposes from any wells, tanks or other storages of water and to provide for matters connected therewith or incidental thereto; and, therefore, promulgated the Maharashtra Drinking Water Supply Requisition Ordinance, 1983 on the 26th February, 1983; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature; It is hereby enacted in the Thirty-fourth Year of the Republic of India as follows:-

Act number

Act 20 of 1983

Year

1983

Enacted on

15-04-1983

In force from

15 April 1983

Jurisdiction

Maharashtra State Act

Subjects

Disaster Management

Read the full text of Maharashtra Drinking Water Supply Requisition Act, 1983 section by section on LawLens.

Official source: India Code