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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(1) in Tamil Nadu Groundwater (Development and Management) Act, 2003

(1)The Government may, in the public interest, by order, direct the Authority to make an enquiry or to take appropriate proceedings under this Act in any case specified in the order, and the Authority shall report to the Government the result of the enquiry made or the proceedings taken by it within such period as may be prescribed.