Section 18(3) in The U.P. Water Supply and Sewerage Act, 1975
(3)A Jal Sansthan [not being a Jal Sansthan referred to in sub-section (1) or sub-section (2) of Section 20] [Inserted by U.P. Act No. 28 of 1978 (w.e.f. 1.8.1978).] may be constituted under sub-section (1) to have jurisdiction over the local area or any part thereof, of one or more local bodies as the State Government may specify in the said notification.
