Section 43 in The U.P. Participatory Irrigation Management Act, 2009
43. Settlement of disputes.
(1)The dispute or difference relating to constitution, management, powers and functions of a water users' association shall be resolved as follows:(i)Any dispute or difference arising between its members shall be resolved by the managing committee of the water users' association.(ii)Any dispute or difference arising between a member of water users' association and a members of its managing committee shall be resolved by the immediate upper level water users' association or the competent canal officer, as the case may be.(iii)Any dispute or difference arising between water users' associations shall be resolved by the immediate upper level water users' association or the competent canal officer, as the case may be;(2)Every dispute or difference under sub-section (1) shall be disposed of within thirty days from the date of reference of the dispute in such manner as may be prescribed.
