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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(2) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005

(2)Without prejudice to the generality of the provisions of sub-section (1), the Water Users' Association at Minor Level shall also perform the following functions in its area of operation:-
(a)to convene a meeting of the members before each irrigation season to share with them information available regarding water availability and Water Entitlement and invite their suggestions, if any, for efficient management of available water;
(b)to recover current water charges and previous dues, if any, from the members;
(c)to issue irrigation passes to members whose water applications are sanctioned and unless previous dues are paid, no membership shall be allowed;
(d)to prepare water distribution programme or Rotational Water Supply (RWS) for sub-minors, outlets and amongst members within the limits set by canal operation schedule;
(e)to implement the Agreement.