Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttarakhand - Subsection Section 2(k) in Uttarakhand Water Management and Regulatory Act, 2013 (k)"Individual Water Entitlement" means any authorization by the Commission to use the water for specified purpose under this Act other than bulk water entitlement;
