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

State of Goa - Subsection

Section 2(c) in The Goa, Daman and Diu Debt Relief Act, 1980

(c)perennially from a privately owned well situated on the land within the irrigable command of any irrigation project, or in the bed of a river stream or natural collection of water or drainage channel which is a perennial source of water; or