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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

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

(am)"Previous Dues" in relation to assessment and recovery of water charges means amount mentioned in a bill or in a notice sent to landholders or water users' associations but not paid by them;