Section 47 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
47. Pre-existing rights.
(1)Pre-existing rights of a user of ground water will continue to be valid for a period of one year from the date of commencement of this Act, after which the rights and entitlements shall be in accordance with the provisions of this Act.(2)The user of ground water shall not be entitled for any compensation for any legal or other rights that become extinguished under this Act.
