Section 100 in The U.P. Water Supply and Sewerage Act, 1975
100. Repeal and amendment.
- Except as provided in Section 99, on and from the day on which a Jal Sansthan is constituted comprising -(a)any city as defined in the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959 (U.P. Act 2 of 1959) - Sections 114 and 115 and Chapters X, XI, XIX, XXIII and XXV of that Adhiniyam;(b)any Municipality as defined in the United Provinces Municipalities Act, 1916 (U.P. Act 2 of 1916) - Sections 7 and 8 and Chapters V, VII and IX of that Act;(c)any Town Areas defined in the United Provinces Town Areas Act, 1914 (U.P. Act 2 of 1914)-Sections 3, 14 and 25 and Chapters V and VI of that Act;(d)any Notified Area as defined in the United Provinces Municipalities Act, 1916 (U.P. Act 2 of 1916) - the provisions of that Act referred to in clause (b) as modified and extended in respect of that Notified Area;(e)any Khand as defined in the Uttar Pradesh Kshettra Samities and Zila Parishads Adhiniyam, 1961 (U.P. Act 23 of 1961) - or to the rural area of any district, as the case may be-Chapters III, VII, IX and XIV of that Adhiniyam;(f)any area comprised in the jurisdiction of a Gaon Sabha as defined in the U.P. Panchayat Raj Act, 1947 (U.P. Act 26 of 1947) - the provisions of Chapters IV and V of that Act;shall have effect as if the powers, duties and functions assigned by this Act to a Jal Sansthan including the power to hold any property for purposes of the said duties and functions, were excluded from the powers, duties and functions of the' Mahapalika, the Municipal Board, the Town Area Committee, the Notified Area Committee, the Kshettra Samiti, the Zila Parishads or the Gaon Sabha, as the case may be.
