Section 22(1) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(1)After the Water Users' Association at a minor level has been duly constituted and the Agreement between Water Users' Association and the Canal Officer, as the case may be, has been entered into, there shall be held a joint inspection of the canal system under the said Agreement within a period of three months from the date of Agreement. The entire canal system within the command area of Water Users' Association, shall be jointly inspected by the Executive Engineer or his representative and the office-bearers of the Water Users' Association and the works pertaining to the systems shall be classified into two separate lists i.e. Priority-I and Priority-II.
