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

State of Uttar Pradesh - Subsection

Section 2(aa) in The U.P. Water Management And Regulatory Commission Act, 2008

(aa)"User of groundwater" means the person or persons of an institution including a company or an establishment, whether Government or private who or which own or use groundwater for any purpose including domestic use made either on a personal or community basis;