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[Cites 0, Cited by 3] [Section 97] [Entire Act]

State of Uttar Pradesh - Subsection

Section 97(1) in The U.P. Water Supply and Sewerage Act, 1975

(1)The Nigam and a Jal Sansthan may, with the previous approval of the State Government, make regulations, not inconsistent with this Act and the rules made thereunder, for the administration of the affairs of the Nigam or a Jal Sansthan.