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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1) in The Chennai Metropolitan Area Groundwater (Regulation) Rules, 1988

(1)The competent authority shall prepare and maintain a register showing the number of existing wells in the scheduled area and the use of groundwater in the scheduled area for agricultural purposes immediately before the 17th June 1987, within ninety days from the date of the publication of these rules in the Tamil Nadu Government Gazette.