Section 6(1) in The U.P. Participatory Irrigation Management Act, 2009
(1)The competent canal officer may, by notification in the Official Gazette, delineate or modify on hydraulic and/or administrative basis/the command area of an irrigation project or part thereof to be an area for which water users' association of appropriate level shall be constituted in such manner as may be prescribed:Provided that no such notification regarding modification of a delineated area shall be issued unless a reasonable opportunity is provided to the water users' associations and landholders likely to be affected.
