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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(1) in Rajasthan Water Resources Regulatory Act, 2012

(1)The Government shall by general or special order issued in this behalf authorize any competent officer or officers as Primary Dispute Resolution Officer, to resolve the disputes with regard to the issuance or delivery of water entitlement, under the Act.