Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

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

(v)"General Body" in relation to a kulaba samiti shall mean a body consisting of all members of that kulaba samiti and in relation to a upper level water users' association shall mean the body consisting of all members of managing committee of immediate lower level water users' associations;