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

State of Karnataka - Subsection

Section 2(p) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(p)"User of groundwater" means any person or group of persons or an institution including a company or an establishment, whether the Government or not who or which extract or use or sell groundwater for any purpose including domestic use made either on a personal or community basis;