Section 33(5) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(5)A person having more than two children at the time of contesting the election of the Chairperson or Director of the Managing Committee shall be disqualified for such election:Provided that, a person having more than two children, on the date of coming into force of this Act shall not be disqualified under this sub-section, for so long as the number of children he had on the date of such coming into force has not increased:Provided further that, a child or more than one child born at one time, within a period of one year from the date of such commencement shall not be taken into consideration for the purposes of disqualification under this section.Explanation. - For the purposes of this sub-section,-(i)where a couple has only one child on or after the date of such coming into force, any number of children born subsequently at one time only shall be deemed to be one child for the purposes of this section;(ii)"child" does not include an adopted child or children,
