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

State of Karnataka - Subsection

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

(a)to enter at any reasonable time on any property and to investigate and take any measurement concerning the land or water located on the surface or underground;