Section 39 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
39. Water Users' Association for Lift Irrigation.
(1)For every lift irrigation scheme under this Act, there shall be constituted a Water Users' Association.(2)The State Government shall, by notification in the Official Gazette, declare a cut-off-date, being a date not earlier than one year from the date of such notification, after which the sanctions to individual schemes of lift irrigation shall stand cancelled in the delineated areas:Provided that, the State Government may, by notification in the Official Gazette, extend the said period:Provided further that, under exceptional circumstances and having regard to geographical situations, the permission to individual lifts may be continued till constitution of the Lift Irrigation Association.
