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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(2) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019

(2)If the person on whom a notice under sub-section (1) has been served does not stop such extraction or stop such extraction but does not close or seal off the well to the satisfaction of the appropriate authority within the time specified in the notice, the council (concerned) may enter the land and close or seal off the well.