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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(4) in The Kerala Ground Water (Control and Regulation) Act, 2002

(4)On receipt of an application under sub-section (1) the Authority shall, if satisfied that it shall not be against the public interest so to do grant; subject to such conditions as may be prescribed permit authorizing to draw ground water or reject the application.Provided that no person shall be refused a permit without giving an opportunity of being heated.