Section 4 in Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000
4. Constitution of Water Users Association.
(1)There shall be a Water Users Association called by its local distinct name for every Water Users Association area delineated under section 3.(2)Every Water Users Association shall consist of all the water users in such Water Users Association area, as members:Provided that any person, who is in lawful possession and enjoyment of any land, may, on proof of such possession and such enjoyment in a crop year, claim membership, notwithstanding whether he is a recorded land holder or not in which case the Water Users Association shall not refuse the membership of such person for the purposes of this Act, and such person shall be liable to pay the fees, as if he is the water user:Provided further that any person who is eligible to become a member for more than one territorial constituency of a Water Users Association shall be entitled to be a member of only one territorial constituency, at his option.(3)The members specified in sub-section (2) shall constitute the general body for the respective Water Users Association and such members alone shall have the right to vote.
