Section 46 in Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000
46. Savings.
(1)Nothing contained in this Act shall affect the rights of or properties vested in, Panchayati Raj Institutions and Municipalities under any law for the time being in force.(2)Nothing contained in this Act shall apply to the minor water bodies in the Scheduled Areas declared by the President of India under Part C of the Fifth Schedule of the Constitution of India, in the State of Rajasthan.(3)All lawful acts performed/decisions taken, as well as any assets and liabilities created by Water Users' Association registered under the Rajasthan Societies Registration Act, 1958 (Act No.28 of 1958) or the Rajasthan Co-operative Societies Act, 1965 (Act No. 13 of 1965) prior to commencement of this Act, shall be deemed to have been performed/taken or created by the Water Users' Association formed under section 4 of this Act for the respective area.(4)The operation and maintenance of the main canal, its branches and larger distributaries of major and medium projects shall continue to be the responsibility of the Irrigation/Command Area Development Department.
