Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(m) in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010

(m)"drinking water" means water for consumption or use by human population for drinking or other domestic purposes, which shall include
(i)consumption or use of water for cooking, bathing, washing, cleansing and other day-to-day activities; and
(ii)water meant for consumption by the livestock;