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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(1)(e) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(e)to inspect and to take copies of the relevant record or documents and to ask any question necessary for obtaining any information (including, diameter or depth of the well which is being or has been sunk, the level at which the water is or was struck and subsequently restored or rested the types of strata encountered in the drilling or digging of the well and quality of the water struck etc.,) required for carrying out the purposes of this Act;