Section 13(1) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(1)A Canal Officer not below the rank of an Executive Engineer, duly empowered in this behalf, may, by notification in the Official Gazette, and in accordance with the rules delineate on 'hydraulic basis and having regard to administrative convenience, command area of Canal Level Association (CLA) within lands under irrigable command and declare it to be an area of operation of a Canal Level Association for the purposes of this Act. The area of operation so declared may include both, the flow and lift irrigation.
