Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(2) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019

(2)Such areas, as are demarcated in sub-section (1), shall be declared as Ground Water Quality Sensitive Zones by notification by the State Government in Ground Water Department every two years for the purpose of prevention and protection of ground water pollution.