Section 6 in The U.P. Participatory Irrigation Management Act, 2009
6. Delineation of area of operation of water users' association.
(1)The competent canal officer may, by notification in the Official Gazette, delineate or modify on hydraulic and/or administrative basis/the command area of an irrigation project or part thereof to be an area for which water users' association of appropriate level shall be constituted in such manner as may be prescribed:Provided that no such notification regarding modification of a delineated area shall be issued unless a reasonable opportunity is provided to the water users' associations and landholders likely to be affected.(2)The notification under sub-section (1),-(a)shall consist of a certified copy of updated shajra map of area of operation and other documents as may be prescribed.(b)shall be widely displayed in and in the vicinity of the area of operation of the water users' association.(c)on demand by any interested landholder, the copies shall be made available to him on such payment as may be prescribed.(3)Any person aggrieved by the notification or part thereof may within thirty days from the date of notification, file an appeal before the appellate officer.(4)The appellate shall within three months of receipt of the appeal pass such order as he thinks fit and thereupon the notification shall from the date specified in such order stand modified. Provided that no such order shall be made without giving the person concerned an opportunity of being heard.
