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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(1) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019

(1)It shall be the duty of the Appropriate Authorities to undertake impact assessment of both social and environment aspects of such activities to be implemented in the area of their jurisdiction in accordance to the provisions of this Act.