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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1)(ae) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019

(ae)'Well' means a structure sunk for the search or extraction or recharge of ground water and shall include open well, dug well, bore well, dug-cum bore well, tube well, infiltration gallery, recharge well or any of their combination or variation, which, could be utilised for extraction of ground water, recharge ground water.