Section 43(1)(iii) in The U.P. Participatory Irrigation Management Act, 2009

[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Uttar Pradesh - Subsection

Section 43(1)(iii) in The U.P. Participatory Irrigation Management Act, 2009

(iii)Any dispute or difference arising between water users' associations shall be resolved by the immediate upper level water users' association or the competent canal officer, as the case may be;

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State of Uttar Pradesh - Subsection

Section 43(1)(iii) in The U.P. Participatory Irrigation Management Act, 2009