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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(1)(i) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(i)to direct any user of groundwater who does not comply with the provisions of this Act and the rules framed there under to close down the extraction of ground water, disconnect its power supply or confiscate any hydraulic work found to be illegal according to the provisions of this Act and the rules made thereunder: