Section 2(5) in The Maharashtra Water Resources Regulatory Authority Act, 2005
(5)the Godavari Marathwada Irrigation Development Corporation established under the Maharashtra Godavari Marathwada Irrigation Development Corporation Act, 1998;[(v-1) "sectoral allocation" means the allocation made in a water resources project by the State Government to the various Categories of use] [This clause was inserted by Maharashtra 21 of 2011, section 2(ii) (w.e.f, 8-6-2005.];(v)"Selection Committee" means a Selection Committee constituted under section 5;(w)"State" means the State of Maharashtra;(x)"State Water Policy" means the Water Policy of the State;(y)"Sub-Basin" means a hydrologic unit, or hydrologic sub-unit of a river basin within the State;(z)"sub-surface entitlement" means an Individual or Bulk Water Entitlement to a volumetric quantity of water to be extracted in the command area of the irrigation project from a tube well, bore well or other well or by any other means of extraction of sub-surface water, or a group or field or wells duly and legally permitted, registered and constructed in accordance with standards prescribed by the Authority;(za)"Utility" means any Water user Entity responsible for the management, treatment and distribution of domestic or municipal water supplies (including water used for industries);(zb)"Volumetric" means a measurement of water on the basis of volume as per the norms of the Bureau of Indian Standard;(zc)"Water user Entity" means any Water user's Association, Utility, Industrial user's Association, other user's Association or any other group which is authorized by the Authority to receive and utilize a water entitlement;(zd)"Water User's Association" means a Water User's Association formed at the minor level or above, which represents the users of irrigation water from that segment or any project, canal or natural flow or storage system;
