Section 1 in Uttarakhand Water Management and Regulatory Act, 2013
1. Short title, extent commencement and applicable.
(1)This Act may be called the Uttarakhand Water Management and Regulatory Act, 2013.(2)It extends to the whole of the State of Uttarakhand.(3)It shall come into force on such date as the State Government may by notification in the Gazette appoint in this behalf.(4)The provisions of this Act shall apply notwithstanding anything to the contrary contained in Northern India Canal and Drainage Act, 1873 or the Uttar Pradesh Water Supply and Sewerage Act, 1975 (as implemented in the State of Uttarakhand) or in any other law for the time being in force.
