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

State of Karnataka - Subsection

Section 2(l) in The Karnataka Inland Fisheries (Conservation Development And Regulation) Act, 1996

(l)"Private water" means any water which is the exclusive property of any person or in which any person has for the time being an exclusive right of fishing whether as an owner, lessee or in any other capacity;