Section 4(1) in The M.P. Farmers' Organisation Constitution Rules, 1999
(1)The District Collector shall prepare or cause to be prepared by the authorised officer, the list of landholders on the basis of record of rights, in Form "C". On the basis of the list as so prepared, he shall prepare or cause to be prepared territorial constituency-wise voters list in Form "D ", consisting of those landholders who have completed eighteen years of age as on the date of issue of notification for conducting elections in a Water Users' Area for electing the President and the Members of the Managing Committee of the Water Users' Association.
