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

State of Uttar Pradesh - Subsection

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

(ii)Any dispute or difference arising between a member of water users' association and a members of its managing committee shall be resolved by the immediate upper level water users' association or the competent canal officer, as the case may be.