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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2) in The Kerala Ground Water (Control and Regulation) Act, 2002

(2)Every notification issued under sub-section (1) shall be published in the Gazette as well as in two daily newspapers having wide circulation in the said areas and a copy of the same shall be exhibited. On the notice board of the office of the Grama Panchayat or Municipality, as the case may be and Village Office of the said area.