Section 19 in The U.P. Water Supply and Sewerage Act, 1975
19. [ Jal Nigam as Jal Sansthan. [Substituted by U.P. Act No. 28 of 1978 (w.e.f. 1.8.1978).]
- The State Government may, by notification, direct that in such rural areas as are specified in the notification, for which no Jal Sansthan has been established under Section 18, all or any of the powers, duties and functions of a Jal Sansthan under any provisions of this Act shall be exercised, discharged or performed by the Jal Nigam; and thereupon for the purposes of exercising, discharging or performing such powers, duties or functions the Jal Nigam shall be deemed to be the Jal Sansthan and the date of such notification shall be deemed to be the date of constitution of the Jal Sansthan].
