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

State of Karnataka - Subsection

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

(f)to serve or cause to be served a notice requiring any user of groundwater or drilling or digging agency to furnish such information or returns in such form, at such intervals and with such particulars, as may be prescribed and thereupon such user or drilling or digging agency shall comply with such requisition;