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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(vi) in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006

(vi)Even after reconstitution of the Managing Committee under sub-section (1) of section 37, the Managing Committee so reconstituted does not function, the Appropriate Authority, in consultation with the next Upper Level Water Users' Association, after giving reasonable opportunity of being heard, may dissolve such reconstituted Managing Committee and may arrange to handover the management of such Water Users' Association to the next Upper Lever Water Users' Association or to the concerned Canal Officer as the case may be.