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

State of Jammu-Kashmir - Subsection

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

(q)"field channel" means a channel, and everything appurtenant to it, constructed by any owner or occupier or beneficiary, or by the Government on their behalf and at their cost, to serve the various fields within a block and includes existing water channels constructed or maintained by the owners or occupiers or beneficiaries;