Section 9(1)(i) in The Goa Ground Water Regulation Act, 2002

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State of Goa - Subsection

Section 9(1)(i) in The Goa Ground Water Regulation Act, 2002

(i)the condition that the Ground Water Officer may, for reasons to be recorded in writing, by order, prohibit, restrict or regulate the extraction of water from such a well for such a period as may be specified in such order, if, in his opinion, it is necessary to do so in the public interest; and

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State of Goa - Subsection

Section 9(1)(i) in The Goa Ground Water Regulation Act, 2002