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State of Uttar Pradesh - Section

Section 1 in U.P. Irrigation Charges (State Canal System) Rules, 1995

1. Short title, commencement and application.

- (i) These Rules may be called the Uttar Pradesh Irrigation Charges (State Canal System) Rules, 1995.
(ii)They shall come into force with effect from the date of publication in the Gazette.
(iii)They shall apply in relation to all irrigation charges (including charges for the Kharif 1403 Fasli year), recoverable after the date of commencement of these rules.