Section 32(6) in Andhra Pradesh Water, Land And Trees Rules, 2004

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State of Andhra Pradesh - Subsection

Section 32(6) in Andhra Pradesh Water, Land And Trees Rules, 2004

(6)The borewell is insured for a sum of Rs wide the insurance master policy No.......................The applicant has paid the premium amount of Rs......................by D.D. No.............Note: Geologist report including site plan is enclosed.

Place:	Signature of Designated Officer
Date:	Water, Land and Tree Authority
	(with seal)

Form - 4Rejection Order of the Designated OfficerYour application for digging a new well for agriculture / drinking water purpose in Sy. No...................village...................is hereby rejection.Reasons for rejection

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State of Andhra Pradesh - Subsection

Section 32(6) in Andhra Pradesh Water, Land And Trees Rules, 2004