Section 6(1)(b) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987

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State of Tamilnadu - Subsection

Section 6(1)(b) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987

(b)a holder of a permit, or as the case may be, a licence, has failed to comply with or contravened any of the terms, conditions and restrictions subject to which, the permit or licence has been granted or has contravened any of the provisions of this Act or the rules made under this Act,

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State of Tamilnadu - Subsection

Section 6(1)(b) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987