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State of Uttar Pradesh - Section

Section 24 in U.P. Area Development Act, 1976

24. Powers, functions and duties of Jal Prabandh Samiti.

(1)without prejudice to the provision of section 23, the powers, fuctions and duties of Jal Prabandh Samiti shall be such as may be presscribed in rules made under section 110 of the U.P. Panchayat Raj Act, 1947.
(2)Notwithstanding anything contained in the U.P. Panchayat Raj Act, 1947 the powers, functions and duties referred to in sub-section (1) and in section 23 shall be deemed to be the powers, functions and duties of the Gaon Panchayat under the said Act.] [ Sections 22 to 24 substituted by U.P. Act 27 of 1989, vide Section 4, (w.e.f. 16th Sept. 1989)]Property, Contract, Finance, Accounts and Audit