Section 63(3) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(3)If the dispute is between the Water Users' Association and the Appropriate Authority, such dispute shall be referred to such authority as may be prescribed in this behalf.Explanation.- In cases where the Managing Committee of the Upper Level Association at any level does not exist, then the dispute shall be resolved by the Managing Committee of next Upper Level Association or the concerned Canal Officer, as the case may be.
