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

State of Jammu-Kashmir - Subsection

Section 2(t) in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010

(t)"flood embankment" means any embankment constructed or maintained by the Government in connection with any system of irrigation or reclamation works for the protection of lands and other infrastructure form inundation or which may be declared by the Government to be maintained in connection with any such system, and includes all groynes, spurs, dams and other protective works connected with such embankment;