Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Bihar - Subsection Section 7(8) in The Bihar Ground Water (Regulation and Control of Development and Management) Act, 2006 (8)If a registered well becomes defunct, this fact should be immediately brought to the notice of the Authority by the user of ground water.
