Section 20(3)(c) in The U.P. Water Supply and Sewerage Act, 1975

[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(3)(c) in The U.P. Water Supply and Sewerage Act, 1975

(c)a General Manager, [to be appointed by the State Government), who shall be a qualified engineer having administrative experience and experience of water supply and sewerage works; [Substituted by U.P. Act No. 5 of 1984 (w.e.f. 12.12.1983).]

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State of Uttar Pradesh - Subsection

Section 20(3)(c) in The U.P. Water Supply and Sewerage Act, 1975