Section 13 in The U.P. Participatory Irrigation Management Act, 2009
13. Act to apply to existing water users' associations.
- Any existing water users' associations in a delineated area constituted in accordance with Government Order No. 2188/27-4-67W/96, dated 1-5-2006 prior to the date of commencement of this Act, shall continue to function if the provisions of the agreement entered into between the competent canal officer and the water users' association is not inconsistent with the provisions of this Act and the rules made thereunder.
