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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(1) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019

(1)The State Ground Water Management and Regulatory Authority shall ensure that no commercial, industrial, infrastructural and bulk user pollute ground water. It shall ensure through respective District Ground Water Management Council to make installation of treatment plant mandatory wherever necessary in such manner as may be prescribed.