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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(d) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019

(d)such new users after getting authorisation/No-objection certificate for abstraction and use of ground water for desired purpose shall ensure that they shall have to obtain certificate of registration from the respective District Ground Water Management Council after the construction of the well is completed in such manner as may be prescribed;