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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Uttar Pradesh - Subsection

Section 47(1) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019

(1)Pre-existing rights of a user of ground water will continue to be valid for a period of one year from the date of commencement of this Act, after which the rights and entitlements shall be in accordance with the provisions of this Act.