Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act] State of Karnataka - Subsection Section 3(3)(a) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011 (a)The Secretary to Government in charge of the Department of Water resources, Minor Irrigation, Government of Karnataka who shall be the chairperson.