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

State of Karnataka - Subsection

Section 2(e) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(e)"Drilling Agency" means a person or an agency or an organization or an institution engaged in the business of drilling or digging of well for exploration of water resources or extraction of water;