Section 6(1) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(1)A Canal Officer not below the rank of an Executive Engineer duly empowered in this behalf may, by notification in the Official Gazette and in accordance with the rules, on hydraulic basis and having regard to the administrative convenience, delineate command area of Water Users' Association at Minor Level separately within lands under irrigable command and declare it to be an area of operation of Water Users' Association at Minor Level for the purposes of this Act. The area of operation so declared may include both flow and lift irrigation.
