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

State of Uttarakhand - Subsection

Section 2(h) in Uttarakhand Water Management and Regulatory Act, 2013

(h)"Entitlement" Means any authorization by the [Commission] [Substituted words 'commission' by section 2 of Act no. 03 of 2016 of the Uttarakhand.] to use the water for the specified purpose under this Act;