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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(1)(e) in The Kerala Ground Water (Control and Regulation) Act, 2002

(e)to examine and take copies of the relevant records or documents and for obtaining and information required for the implementation of the objects of this Act, to ask any question on matters including the diameter or depth of the well which is dug or being dug, the level at which the water was found out or may be found out and subsequently restored or rested, the types of strata encountered in the digging of well and the quality of water found out;