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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(5) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(5)The Authority shall take steps for promotion of Mass Awareness and Training Programmes on Rain Water Harvesting and Artificial Recharge to Ground Water through Government Agencies/Non-Government Organizations (NGOs) Voluntary Organizations (VOs)/Educational Institutions/Industries/Individuals.