Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(1)(f) in Tamil Nadu Groundwater (Development and Management) Act, 2003

(f)to serve or cause to be served a notice requiring any person using groundwater to furnish such information as required in such form, at such intervals and with such particulars, as may be prescribed;