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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Karnataka - Subsection

Section 1(4) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(4)The provisions of this Act shall be in addition to and not in derogation of the provisions of any other law for the time being in force relating to protection of public sources of drinking water.