Section 100A(2)(d) in The U.P. Water Supply and Sewerage Act, 1975

[Cites 0, Cited by 0] [Section 100A(2)] [Section 100A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 100A(2)(d) in The U.P. Water Supply and Sewerage Act, 1975

(d)all existing water and sewerage services rights, liabilities and obligations thereto, mentioned in Section 33 of the Act, vested in or belonging to a Jal Sansthan, shall vest in and stand transferred to the local body and the provisions of Section 33 shall, mutatis mutandis, apply to such transfer to or vesting in the local body as they applied on transfer to or vesting in the Jal Sansthan;

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State of Uttar Pradesh - Subsection

Section 100A(2)(d) in The U.P. Water Supply and Sewerage Act, 1975