Section 100A(2)(a) in The U.P. Water Supply and Sewerage Act, 1975

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State of Uttar Pradesh - Subsection

Section 100A(2)(a) in The U.P. Water Supply and Sewerage Act, 1975

(a)all properties and assets vested in and all dues recoverable by the Jal Sansthan shall vest in, and may be realised by such local body as exercised jurisdiction in the local area immediately before the constitution of such Jal Sansthan hereinafter referred to as the local body;

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State of Uttar Pradesh - Subsection

Section 100A(2)(a) in The U.P. Water Supply and Sewerage Act, 1975