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[Cites 0, Cited by 0] [Section 18(5)] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(5)(ii) in The U.P. Participatory Irrigation Management Act, 2009

(ii)No water users' association shall be entitled to sell or sublet or otherwise affect the right to use any work, building or land allotment to any canal.