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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(4) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019

(4)Ground Water Information/Data: All the available ground water information/data regarding over-exploited/Critical blocks and Stressed Urban areas shall be provided to the District Ground Water Management Councils as well as other Appropriate Authorities by the Divisional Data Centres of respective Field Divisions of Ground Water Department. Such information shall also be made available online through the website of the Ground Water Department.