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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Indian Fisheries Act, 1897

(3)"private water" means water which is the exclusive property 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.Explanation .-Water shall not cease to be "private water" within the meaning of this definition by reason only that other persons may have by custom a right of fishery therein.