Section 1 in The U.P. Water Management And Regulatory Commission Act, 2008
1. Short title, extent and commencement. -
(1)This Act may be called the Uttar Pradesh Water Management and Regulatory Commission Act, 2008.(2)It extends to the whole of the State of Uttar Pradesh.(3)[It shall come into force on such date] [The Act came into force on 3.10.2008 vide Notification No. 4232/08-XXVII-Si.-4-56(W)-98T.C., dated 3.10.2008, published in the U.P. Gazette, Extraordinary, Part-4, Section (Kha), dated 3.10.2008.] as the State Government may by notification in the Gazette appoint in this behalf.(4)The provisions of this Act shall apply notwithstanding anything to the contrary contained in the Northern India Canal and Drainage Act, 1873 or the Uttar Pradesh Water Supply and Sewerage Act, 1975 or in any other law for the time being in force.
