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State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997

5. Delineation of Distributory Area and Constitution of the Distributory Committee.

(1)The Government may, by notification and in accordance with the rules made in this behalf, delineate every command area of the irrigation system, [comprising of five or more] [Substituted 'comprising of two or more' by Act No. 7 of 2003, dated 24.4.2003.] Water Users Associations, and declare it to be a distributory area for the purpose of this Act.
(2)There shall be a Distributory Committee called by its local distinct name for every distributory area declared as such under sub-section (1).
(3)All the Presidents of the Water Users' Associations in the distributory area, so long as they hold such office, shall constitute the General Body of the Committee.