Section 18 in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006
18. Changes in Farmers' Organisation.
- The State Government may, in the interest of a farmers' organisation in the command area and with prior consent of the concerned farmers' organisation, by notification, and in accordance with the rules made in this behalf,-(a)form a new farmers' organisation by separating the area from any farmers' organisation;(b)increase the area of any farmers' organisation;(c)diminish the area of any farmers' organisation;(d)alter the boundaries of any farmers' organisation; or(e)cancel a notification issued under this Act for rectifying of any mistake :Provided that no such separation, increase, diminution, alteration or cancellation shall be effected unless a reasonable opportunity of being heard is given to the organisation likely to be affected.
