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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(1) in The Kerala Ground Water (Control and Regulation) Act, 2002

(1)All users of ground water in the State shall within one hundred and twenty days from the date of constitution of the Authority, apply, to be registered with the Authority as a user of ground water in the State and for grant of certificate of registration.