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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(1) in The U.P. Water Supply and Sewerage Act, 1975

(1)The Nigam may call for such reports and information from a Jal Sansthan or local body as the Nigam may consider necessary and after considering them, issue such directions to such Jal Sansthan or local body as may be considered necessary.