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

State of Uttar Pradesh - Subsection

Section 2(1)(j) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019

(j)'Drilling Agency' means an establishment, owned by a person or a class of, persons or an institution, who or which is involved as a part of trade thereof drilling wells/ tube wells for extracting and use of ground water for any purpose such as domestic/ drinking/commercial/industrial/bulk/infrastructure use;