Section 52 in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
52. Appeal.
(1)An appeal shall lie to such officer of the State Government as it may, by notification, specify, against any order or decision of the Association or the Managing Committee affecting a member of the Association or any other individual.(2)Such appeal shall be made within a period of thirty days from the date of order or decision.(3)The specified officer may pass such order on the appeal as he may deem just and proper and the order so passed shall be final.
