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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(1) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(1)To improve the ground water situation, the Authority shall identify the recharge worthy areas in the State. The Authority in rural areas shall encourage through community participation the watershed management to facilitate ground water recharge.