Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 49 in The U.P. Participatory Irrigation Management Act, 2009

49. Jurisdiction of civil courts.

- Except the claim for supply of water or specifically provided under this Act all claims against the State Government or the water users' associations in respect of anything done or any action taken under this Act may be tried by the civil court.