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

State of Gujarat - Subsection

Section 2(xvi) in The Gujarat Water Supply and Sewerage Board Act, 1978

(xvi)"main" means a pipe laid by the local body or the Board, as the case may be, for the purpose of giving a general supply or water as distinct from a supply to individual consumers, and includes any apparatus used in connection with such a pipe;