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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(1)(c) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019

(c)if any such user of ground water, having certificate of registration wants to carry-out any modification or alteration in a registered well, he or she or a group of persons or an agency (as the case may be) shall have to obtain clearance for the same from the respective District Ground Water Management Council such manner as may be prescribed.