Section 49 in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
49. Consequences of alteration of limits of service area.
- Where, by notification under sub-section (2) of section 3, the limits of any service area has been,-(i)increased or(ii)decreased,the Competent Authority may, notwithstanding anything contained in this Act, by order published in the Official Gazette, provide for following matters, namely:-(a)in a case falling under clause (i), require the Association to include holders of land in the service area so increased as its members and to elect a holder of land in that area as a member of the Committee,(b)in the case falling under clause (ii),-(i)require the Association to exclude its member who are holders of land in the service area so decreased and(ii)removal of members of the Committee representing the area so decreased.
