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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(q) in The U.P. Water Management And Regulatory Commission Act, 2008

(q)"Prescribed Authority" means any authority at various levels within the water resources management system that has been duly authorized by the Commission to determine and declare, on an annual or seasonal basis, the quota or amount of water available within a system for use as an allocated percentage of the entitlements duly issued by the Commission;