Section 3(1) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
(1)The District Collector may, by notification and in accordance with the rules made under this Act, in this behalf, delineate every command area under each of the irrigation systems on a hydraulic basis which may be administratively viable; and declare it to be a Water Users' Area for the purpose of this Act :Provided that in respect of the command area under the minor and lift irrigation systems, the entire command area may, as far as possible, form a single Water Users' Area.
