Section 72 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
72. Act to apply to existing Water Users' Associations.
- Any existing Water Users' Association in a delineated area constituted prior to the date of commencement of this Act, under any law for the time being in force, shall be deemed to have been constituted under the provisions of this Act:Provided that, the areas of operation of such Water Users' Associations shall be delineated in accordance with the relevant provisions of this Act and for that purpose the existing agreement, if any, shall accordingly stand modified.
