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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(e) in The U.P. Panchayat Raj Act, 1947

(e)with the sanction of the prescribed authority and where a canal exists under the Northern India Canal arid Drainage Act, 1873, with the sanction also of such officer of the Irrigation Department as the State Government may prescribe, undertake small irrigation projects in addition to those specified by order under clause (u) of Section 15;