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

State of Karnataka - Subsection

Section 14(2) in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999

(2)Before giving any decision in such appeal the appellate authority shall obtain the views of such officer of the Department of Mines and Geology as may be prescribed, and shall take such views into consideration.