Legal Document View

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
[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(4)(a) in The Chennai Metropolitan Area Groundwater (Regulation) Rules, 1988

(a)Any request by the aggrieved land owner or occupier for non-inclusion in the Register of wells, or the use of groundwater for agricultural purposes in relation to any such land or for modification of the particulars as entered in the Register of wells shall be made to the competent authority in Form-XL. [The competent authority shall pass an order in writing within thirty days from the date of receipt of such application from the applicant.] [Added by G O. Ms. No. 168, MAWS (Metro Water) Dept., dated 21st November 2002.]