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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(2)(h) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(h)In the case of State and Central Government, Local authorities or Community run water supply schemes, the details of the services involved in addition to the quantities of ground water extracted, the diversion or the pumping points and their locations.