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

State of Gujarat - Subsection

Section 2(m) in The Gujarat Fisheries Act, 2003

(m)"private water" means water-
(i)which is the exclusive property of any person, or
(ii)in which any person has for the time being an exclusive right of fishing whether as owner, lessee or in any other capacity;