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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(l) in The Maharashtra Water Resources Regulatory Authority Act, 2005

(l)"Individual Water Entitlement" means any authorization by the Authority to use the water other than Bulk Water Entitlement of an Aggregate Bulk Water Entitlement;