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[Cites 0, Cited by 0] [Section 143A] [Entire Act]

State of Tamilnadu - Subsection

Section 143A(2) in Tamil Nadu Panchayats Act, 1994

(2)Any person desiring to sink a well shall apply to the executive authority, for grant of permit for this purpose and shall not proceed with any activity connected with such sinking of well, unless a permit has been granted by the executive authority.