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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(1)(f) in Arunachal Pradesh Water Resources Regulatory Authority Act, 2006

(f)"Category of Use" shall mean use of water for different purposes, such as for domestic, agricultural irrigation , agro-based industries, industrial or commercial, environmental, etc., and includes such other purposes as may be prescribed;