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

State of Sikkim - Subsection

Section 2(viii) in Sikkim Fisheries Act, 1980

(viii)private waters' means water which are the exclusive properly of any person, or in which any person has for the time being an exclusive right of fishery 'whether as owner, lessee or in any other capacity and includes tanks, ponds, artificial lake etc; excavated' at expenses of the owner which have' no communication at any season with the natural waters of any river, streams, or canals;