Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(1) in The U.P. Participatory Irrigation Management Act, 2009

(1)After notification of constitution of a water users' association under sub-section (1) of Section 7 or sub-section (1) of Section 9 management of the part of irrigation system falling in its area of operation shall be handed over by the Irrigation Department in the forthcoming crop season (rabi or kharif as the ease be) to outlet/minor or distributary level water users' association as the case may be. If such crop season falls within one month then such handing over shall be given effect on coming of next following season.