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

State of Maharashtra - Subsection

Section 2(q) in The Maharashtra Non-Biodegradable Garbage (Control) Act, 2006

(q)“wetland” includes swamps and marshes, wet grass lands and pit lands, estuaries, deltas and tidal flats, near shore marine areas, mangroves, wastelands and creeks and human made sites such as fish ponds, rice paddies, reservoirs and salt pans.