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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(5)(a) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(a)The purpose for which the groundwater is to be used-domestic, agriculture, industry, commercial, establishments entertainment,-indicate sale/own use or both;