Section 31A in The Maharashtra Water Resources Regulatory Authority Act, 2005
31A. [ Entitlement lo apply only after delineation. [Sections 31A to 31C were inserted by Maharashtra 21 of 2011, section 6 (w.e.f. 8-6-2005).]
- Notwithstanding anything contained in this Act or any other law for the time being in force, the term "Entitlement" shall apply only to such areas where compliance of all relevant provisions including delineation under the Maharashtra Management of Irrigation Systems by Farmers Act, 2005 is made.Explanation.-In respect of the areas where the Maharashtra Management of Irrigation Systems by Farmers Act, 2005, has not become applicable, section 78 of that Act shall apply and be effective.
