Section 17(4) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(4)Notwithstanding anything contained in sub-section (1), the State Government may, having regard to the administrative convenience, for reasons to be recorded in writing, authorise an association at any level, to function as a Project Level Association in respect of a project. On such authorisation, the provisions of sub-section (2) and other provisions of the Act applicable to the Project Level Association shall, mutatis mutandis, apply to such association.
