Section 8(1) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(1)When an area of operation of a Water Users' Association at Minor Level has been delineated under section 6, the holders and occupiers of the land so delineated shall form a Water Users' Association. Such Water Users' Association shall be registered in the prescribed manner:Provided that, where no such Water Users' Association is constituted, the Appropriate Authority may, entrust the functions of such Water Users' Association to a Government agency or Co-operative society or any other Water Users' Association in the manner prescribed, till such Association is constituted and functional.
