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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(1) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019

(1)The Appropriate Authorities shall within their areas discourages and prevents such activities that are likely to lead to potential waterlogging of land. Such bodies shall undertake all possible regulatory measures, for the protection of land against waterlogging.