Section 63(2) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(2)Any dispute or difference arising amongst a Member and the Managing Committee of a Water Users' Association or between two or more Water Users' Associations shall he resolved by the next immediate Upper Level Association:Provided that, in case of dispute or difference arising between a member and the Managing Committee of a Project Level Association or between two or more Project Level Associations, such dispute shall be resolved by such Canal Officer, as may be prescribed, whose decision thereon shall be binding on all concerned.
