Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(4)(c) in The Chennai Metropolitan Area Groundwater (Regulation) Rules, 1988

(c)The application shall be made to the competent authority within thirty days from the date of the publication of the extracts of the Register of wells in the Tamil Nadu Government Gazette: