Section 37(1) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(1)In case of any abuse of powers and failure to carry out functions on the part of the Managing Committee of a Water Users' Association, or contravention of the provisions of this Act or rules, the concerned Appropriate Authority may, after giving the defaulting Managing Committee a reasonable opportunity to show cause, dissolve such Managing Committee or pass such orders as deemed necessary:Provided that, on such dissolution, the Managing Committee shall be reconstituted within a period of three months from the date of such dissolution.
