Section 20(2)(a) in The U.P. Water Supply and Sewerage Act, 1975

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2)(a) in The U.P. Water Supply and Sewerage Act, 1975

(a)a General Manager, to be appointed by the Nigam with the approval of the State Government who shall be a qualified engineer having administrative experience and experience of water supply and sewerage works;

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State of Uttar Pradesh - Subsection

Section 20(2)(a) in The U.P. Water Supply and Sewerage Act, 1975