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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(4) in The Goa Ground Water Regulation Act, 2002

(4)Where the Ground Water Officer or an Officer authorised by him has closed or sealed the well under sub-section (2), the cost incurred thereof shall be recovered from such owner or person as arrears of land revenue.