Section 63(4) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(4)Every dispute or difference under this section shall be disposed of within forty-five days from the date of reference of the dispute or difference. For resolving the dispute as regards water use entitlement and water distribution, the provisions of section 21 of the Maharashtra Water Resources Regulatory Authority Act, 2005 shall apply and the decisions regarding compensation shall be taken in accordance with the provisions of section 75 of the Maharashtra Irrigation Act, 1976.
