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

State of Uttarakhand - Subsection

Section 6(4) in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016

(4)If in the opinion of the Authority, the availability of the ground water has improved in a notified area, it may advise the State Government to de-notify such area, and the State Government may do so according to the procedure prescribed above under Section 5(3) of the Act.