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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(g) in The U.P. Water Management And Regulatory Commission Act, 2008

(g)to withdraw the entitlement or take any action as deemed necessary in case any water user entity pollutes or causes to pollute any surface or groundwater source of water and thereby infringes the maintenance of established norms and standards for water quality;