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

State of Rajasthan - Subsection

Section 2(1)(r) in Rajasthan Water Resources Regulatory Act, 2012

(r)"Primary Dispute Resolution Officer" means any competent officer or officers authorized by the Government by general or special order for each river basin, to resolve the disputes with regard to the issuance or delivery of water entitlement, under this Act;