Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(5) in The Kerala Ground Water (Control and Regulation) Act, 2002

(5)The decision regarding the grant or refusal of the permit shall be communicated to the applicant by the Authority in writing with in ninety days from the date of receipt of the application.