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

State of West Bengal - Subsection

Section 2(2) in The West Bengal Agricultural Lands And Fisheries (Acquisition And Resettlement) Act, 1958.

(2)"fishery" means any land whereon water is confined naturally or artificially whether periodically or throughout the year for pisciculture or for fishing;