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

State of Karnataka - Subsection

Section 2(7) in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999

(7)"Public source of drinking water " means a well from which the Government or a local authority or such authority as the Government may, by notification specify, provides water to the public and includes such point or any other drinking water sources as may be notified by appropriate Authority ;