Section 18(8) in The U.P. Water Supply and Sewerage Act, 1975
(8)The State Government may, where its considers necessary or expedient in the public interest so to do, by notification in the Gazette, and with effect from the date specified in the notification -(a)include any area in or exclude any area from, the area of a Jal Sansthan specified in the notification under sub-section (I);(b)divide the area of a Jal Sansthan specified in the notification under sub-section (1) into area of two or more separate Jal Sansthans;(c)amalgamate the areas of two or more Jal Sansthans specified in the notification under sub-section (1) into the area of one Jal Sansthan; or(d)declare that any part in the area of a Jal Sansthan specified in the notification under sub-section (1) shall cease to be such area.
