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

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State of Uttar Pradesh - Subsection

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

(a)"Agreement" means an agreement between the lower level water users' association and upper level water users' association or the competent canal officer, as the case may be, for the supply of water on volumetric or area basis for irrigation water and handing over of operation, maintenance and management;

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State of Uttar Pradesh - Subsection

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