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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(1) in The Kerala Ground Water (Control and Regulation) Act, 2002

(1)The Government may, if satisfied on the recommendation of the authority, that it is necessary in the public interest to regulate the extraction of use of ground water of any area, declare by notification, in the Gazette, such area as notified are or the purpose of this Act, with effect from such date as may be specified therein.