Section 29(1) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(1)Supply of water for irrigation to any Water Users' Association at any level within the area of Management of Irrigation Systems by Farmers shall be in accordance with the Agreement to be signed by the Chairperson of the Water Users' Association and the Chairperson of upper level Association or the Canal Officer duly empowered in this behalf, as the case may be. A note of such agreement, shall be kept with the Water Resources Department in the prescribed manner.
