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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2) in Tamil Nadu Groundwater (Development and Management) Act, 2003

(2)On receipt of an appeal under sub-section (1), the Government shall, after examining the case and after, giving the petitioner an opportunity of being heard, pass such order as they may deem fit.