Section 3(3) in The U.P. Water Supply and Sewerage Act, 1975
(3)[ The Nigam,shall for all purposes be deemed to be a local authority and not a company or a corporation owned by the State Government having shares and shareholders.] [Substituted by U.P. Act No. 5 of 2007 (w.e.f. 1.1.2003).]
