Section 48 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
48. Regulation of supply of electricity to Lift Irrigation Water Users' Associations.
- The Appropriate Authority may make separate arrangements for the control and regulation of supply of electricity to the Lift Irrigation Water Users' Associations and individual lifts as prescribed, The provisions of section 97 of the Maharashtra Irrigation Act, 1976 shall, mutatis mutandis, apply to Lift Irrigation Water Users' Associations under this Act. The Canal Officer shall assist in obtaining the connection of electric power supply to the Lift Irrigation Schemes.
