Section 39(2) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(2)The State Government shall, by notification in the Official Gazette, declare a cut-off-date, being a date not earlier than one year from the date of such notification, after which the sanctions to individual schemes of lift irrigation shall stand cancelled in the delineated areas:Provided that, the State Government may, by notification in the Official Gazette, extend the said period:Provided further that, under exceptional circumstances and having regard to geographical situations, the permission to individual lifts may be continued till constitution of the Lift Irrigation Association.
