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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(1) in Gujarat Irrigation and Drainage Act, 2013

(1)Where a holder of any agricultural land desires to construct therein any tubewell, artesian well or borewell, exceeding the depth as prescribed for extracting ground water, he shall make an application to the canal-officer having jurisdiction for the grant of a licence.