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

State of Andhra Pradesh - Subsection

Section 2(12) in Andhra Pradesh Water, Land and Trees Act, 2002

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