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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(1)(h) in The Kerala Ground Water (Control and Regulation) Act, 2002

(h)to require any user of water who does not comply with the provisions of this Act and the rules made there under, to stop any water apply or to destroy any hydraulic work which is found unauthorized as per the provisions of this Act and the rules made there under.