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

State of Tamilnadu - Subsection

Section 2(2) in Tamil Nadu Groundwater (Development and Management) Act, 2003

(2)"domestic purpose", in relation to a well, means extraction of groundwater from such well for the purpose of drinking, cooking, bathing, washing, livestock or sanitary, by using manual, mechanical or electrical device not exceeding one horse power;