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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Goa - Subsection

Section 23(4)(a) in The Goa Ground Water Regulation Act, 2002

(a)the condition that the Ground Water Officer may, for reasons to be recorded in writing, by order, prohibit, restrict or regulate from time to time the extraction of water from such well if in his opinion it is necessary to do so in the public interest;