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[Cites 0, Cited by 1] [Section 7(5)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(5)(b) in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005

(b)Any decision regarding grant or refusal of permit by the State Level Authority shall be intimated to the applicant within a period of four months from the date of receipt of the application by the District Level Authority or the Corporation Level Authority, as the case may be. If such an application is not disposed of within a period of four months as aforesaid, it shall be deemed to have been granted by the State Level Authority.