Section 2(1)(c) in The U.P. Participatory Irrigation Management Act, 2009

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State of Uttar Pradesh - Subsection

Section 2(1)(c) in The U.P. Participatory Irrigation Management Act, 2009

(c)"Appellate Officer" means an officer authorised by the State Government to hear and decide the appeal against order and decision of a competent canal officer or a water users' association, as the case may be;

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State of Uttar Pradesh - Subsection

Section 2(1)(c) in The U.P. Participatory Irrigation Management Act, 2009