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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Uttar Pradesh - Subsection

Section 93(1) in The U.P. Water Supply and Sewerage Act, 1975

(1)All local bodies shall render such help and assistance and furnish such information to the Nigam or a Jal Sansthan and shall make available for the inspection and examination of (and if necessary, preparation of copies from) such records, maps, plans and other documents, as it may require to discharge its function under this Act.