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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(1) in The U.P. Participatory Irrigation Management Act, 2009

(1)For the purpose of supply of bulk water to the water users' associations and related issues, the distributary level water users' association shall enter into an agreement with the Irrigation Department m such manner as may be prescribed. Every other lower level water users' association shall enter into similar agreement with its immediate upper level water users' association.