Section 10 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
10. Delineation of area of operation of Distributary Level Association.
(1)A Canal Officer not below the rank of an Executive Engineer, duly empowered in this behalf may, by notification in the Official Gazette and in accordance with the rules delineate, on hydraulic basis and having regard to the administrative convenience, command area of Distributary Level Association (DLA) within lands under irrigable command and declare it to be an area of operation of, Distributary Level Association for the purposes of this Act. The area so declared may include both, the flow and lift irrigation.(2)The notification under sub-section (1) shall contain,-(a)a certified copy of updated map of area of operation of Distributary Level Association showing prescribed details necessary for Operation and Management of Canal System under Distributary Level Association;(b)a certified copy of the updated list of Water Users' Associations at Minor Level included in the Distributary Level Association with prescribed details.(3)The provisions of sub-sections (3), (4), (5) and (6) of section 6 shall, mutatis mutandis, apply to the notification under sub-section (1).
