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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1)(v) in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010

(v)prioritisation of water allocation broadly in the following order but subject to modification if so warranted by area/situation specific considerations:—
(i)drinking water including washing and bathing;
(ii)irrigation;
(iii)generation of electricity;
(iv)ecology; and
(v)agro Industries and non-agricultural industries;