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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(z) in The U.P. Water Management And Regulatory Commission Act, 2008

(z)"Utility" means any water user entity such as agency, company, person, director etc. responsible for the management, treatment and distribution of water to agriculture, horticulture, domestic, industries municipal/rural water supplies and for any other purpose as may be notified by the Commission;