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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(3) in The U.P. Water Supply and Sewerage Act, 1975

(3)All suits and other legal proceedings instituted or defended or which might but for vesting and transfers under sub-section (1) have been instituted or defended by or against the State Government, may be continued or instituted or defended by or against the Nigam.