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

State of Maharashtra - Subsection

Section 2(e) in Maharashtra Fisheries Act, 1960

(e)"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 fishery whether as owner, lessee or in any other capacity; but does not include any river, canal, stream, jhil or any piece of water which ordinarily has direct communication with any river, canal, stream, or jhil.