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 23] [Entire Act] State of Andhra Pradesh - Subsection Section 23(4) in Andhra Pradesh Water, Land And Trees Rules, 2004 (4)Permission to quarry sand shall not be granted within 500 Meters of any groundwater extraction structure(s) either for irrigation or drinking water purposes.
