Section 20(3)(e) in The U.P. Water Supply and Sewerage Act, 1975

[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(3)(e) in The U.P. Water Supply and Sewerage Act, 1975

(e)one nominee of the State Government from amongst the elected heads of members of the local bodies or each district within the jurisdiction of the Jal Sansthan :

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State of Uttar Pradesh - Subsection

Section 20(3)(e) in The U.P. Water Supply and Sewerage Act, 1975