Section 13 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
13. Delineation of area of operation of Canal Level Association.
(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.(2)The notification under sub-section (1) shall contain,-(a)a certified copy of 'updated map of area of operation of Canal Level Association showing prescribed details necessary for Operation and Management;(b)a certified copy of the updated list with prescribed details of Distributary Level Associations included in the Canal Level Association.(3)The provisions of sub-sections (3), (4), (5) and (6) of section 6 shall, mutatis mutandis, apply to the notification under sub-section (1).
