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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(i) in The Kerala Ground Water (Control and Regulation) Act, 2002

(i)"Well" means any structure made on the surface of earth by any person other than officers authorized by State Government or Central Government, for the purpose of drawing ground water for search, development, use or management of ground water resources and-includes open well, dug well, borewell, dug-cum borewell; tube well, storage well, infiltration gallery, but shall not include open well or dug well used for domestic purposes.