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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(6) in The Kerala Ground Water (Control and Regulation) Act, 2002

(6)Where the Authority received the application under sub-section (1) fails to inform "the applicant" of its decision on the application within ninety days from the date of receipt of the application, the permit shall be deemed to have been granted to the applicant and such person shall for the purpose of this Act be deemed to be a permit holder.