Section 100A(2)(c) in The U.P. Water Supply and Sewerage Act, 1975

[Cites 0, Cited by 0] [Section 100A(2)] [Section 100A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 100A(2)(c) in The U.P. Water Supply and Sewerage Act, 1975

(c)all suits and legal proceedings instituted or which might, but for such vesting and transfer, have been instituted by or against a Jal Sansthan may be continued or instituted, as the case may be, by or against the local body;

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State of Uttar Pradesh - Subsection

Section 100A(2)(c) in The U.P. Water Supply and Sewerage Act, 1975