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

State of Maharashtra - Subsection

Section 2(1) in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995

(1)
(a)"Act" means the Maharashtra Groundwater (Regulation for Drinking Water Purposes) Act, 1993 ;
(b)"section" means a section of the Act ;
(c)"mini watershed" means a geohydrological unit or an area that drains at common point.
Explanation - Where first two order channels join, a channel segments of order two is formed, where two of the second order segments join, a segment of order three is formed.The trunk stream upto the third order through which all discharge of water and sediments passes and subsequently joins fourth, fifth or higher order drainage, thus forms a mini-water shed as denied ;
(d)"The sinking of well" means with all its grammatical variations and cognate expression in relation to a well includes any drilling, boring or digging of new well, deepening carried out to an existing well.