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[Cites 0, Cited by 0] [Section 143B(6)] [Section 143B] [Entire Act]

State of Tamilnadu - Subsection

Section 143B(6)(b) in Tamil Nadu Panchayats Act, 1994

(b)"well" means a well sunk for search or extraction of groundwater and includes an open well, dug well, bore well, dug-cum-bore well, tube well, filter point, collection well or infiltration gallery, but does not include a well sunk by the Government or Central Government for carrying out scientific investigation, exploration, development or management work for the survey and assessment of groundwater resources;