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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(9) in Tamil Nadu Groundwater (Development and Management) Act, 2003

(9)"user of groundwater" means a person or an institution including a company or an establishment, whether Government or otherwise, who or which uses groundwater for any purpose other than domestic purpose either on a personal or community basis;