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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(1)(d) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(d)to order in writing the person drilling or digging a well to keep and preserve in the prescribed manner specimen of soil or any material excavated therefrom for such period not exceeding three months from the date of completion or abandonment of the work as may be specified by the Authority and thereupon such person shall comply with such requisition;