Section 5 in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
5. Establishment of Water Users' Association.
- For the purposes of this Act, there shall be formed by the Competent Authority a Water Users' Association for each service area consisting of-(1)holders of land in such area using the water for the purpose of irrigation, and(2)persons residing or carrying on business in such area using water made available to them from the minor canal through sub-minor, field channel, water courses or pipe lines for irrigation or other purposes, if the Association represents fifty one per cent of the holders of land in the service area and the aggregate area of land held by such holders of land is not less than fifty one per cent of the service area.
