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

State of Karnataka - Subsection

Section 22(3) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(3)In urban areas, falling in notified areas, the Authority shall issue directives for constructing appropriate rain water harvesting structures in all residential, commercial and other premises having an area of 100 square meters or more in manner prescribed within the stipulated period.