Section 5 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
5. Delineation of areas as areas under Management of Irrigation System by Farmers.
- For the purposes of this Act, the Appropriate Authority may, by notification in the Official Gazette, delineate, on hydraulic basis and having regard to the administrative convenience, the command area of an irrigation project into an area under the Management of Irrigation System by Farmers, for which there shall be constituted Water Users' Association under this Act and may, by like notification from time to time, alter their limits, by -(i)amalgamating or dividing the Water Users' Association;(ii)increasing an area of any Water Users' Association;(iii)reducing, an area of any Water Users' Association:Provided that, no such notification, making amalgamation, division, or in any way altering the boundaries of the Water Users Association shall be issued unless a reasonable opportunity, as prescribed, is given to the Water Users' Association and holders or occupiers of the lands likely to be affected thereby:Provided further that, no Water Users' Association and land holder or occupier shall be eligible to obtain membership of any other Water Users' Association unless 'No dues Certificate' of the previous Water Users' Association, is produced.
