Section 42(1) in Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000
(1)Any farmers association already formed and registered under the Tamil Nadu Societies Registration Act, 1975 (Tamil Nadu Act 27 of 1975) for the purpose of carrying out the functions of Participatory Irrigation Management prior to the coming into force of this Act and functioning in any area declared to be a Water Users Association Area under section 3 shall, as soon as the Managing Committee of the Water Users Association is constituted in accordance with section 5 in such area, cease to exist:Provided that where any such farmers association which has entered into a Memorandum of Understanding with any authority of the Water Resources Organisation before coming into force of this Act shall continue to exercise the powers and functions of a Water Users Association in the respective area from the date of coming into force of this Act and till the constitution of the managing committee of the Water Users Association in accordance with this Act.
