Section 2(1)(as) in The U.P. Participatory Irrigation Management Act, 2009

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State of Uttar Pradesh - Subsection

Section 2(1)(as) in The U.P. Participatory Irrigation Management Act, 2009

(as)"Water Charges" means such sum of money payable by a water users' association/a landholder to the Irrigation Department/higher level water users' association/lower level water users' association as the case may be for the supply, of water to it at such rates as may be notified from time to time by the State" Government;

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State of Uttar Pradesh - Subsection

Section 2(1)(as) in The U.P. Participatory Irrigation Management Act, 2009