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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2) in Tamil Nadu Groundwater (Development and Management) Act, 2003

(2)On receipt of an application under sub-section (1), if the Authority is satisfied that it will not be against public interest to do so, may grant, subject to such conditions and restrictions as may be specified, a certificate of registration authorising the use of groundwater.