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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(3) in Tamil Nadu Groundwater (Development and Management) Act, 2003

(3)With effect from the date of publication of the final notification, the Authority shall have power to direct, regulate and control the development, extraction and utilisation of groundwater in the notified area in such manner as it deems fit.