Section 27 in Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000
27. Funds of Farmers Organisation.
- There shall be a Fund for every farmers organisation, which shall comprise of the following sources, namely:-(1)grants received from the Government as a share of the water charges collected in the area of operation of the farmers organisation, at such rates as may be prescribed;(2)such other funds as may be granted by the State and Central Government for the development of the area of operation;(3)resources raised from any financing agency for undertaking any economic development activities in its area of operation;(4)such income from the properties and assets attached to the irrigation system within its area of operation, as may be granted by the Government;(5)fees collected under section 25;(6)amounts received from any other source.
