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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(3) in The U.P. Participatory Irrigation Management Act, 2009

(3)No right to the use of the water from a canal shall be, or be deemed to have been acquired, nor shall the Irrigation Department/water users' association, as the case may be, be bound to supply to any water users' association/landholder with available water except in accordance with the terms and conditions of the agreement.