Section 35 in The U.P. Water Supply and Sewerage Act, 1975
35. Co-ordination of activities of Jal Sansthan and other local bodies.
- If the State Government is of opinion that it is in the public interest that a Jal Sansthan and other local body having jurisdiction over contiguous areas should co-ordinate their activities in relation to water supply services, or sewerage services, or both, it may issue such directions to such Jal Sansthan and other local body concerned as it may think fit, and it shall be the duty of that Jal Sansthan and other local body to comply with such direction.
