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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Gujarat - Subsection

Section 98(1) in The Bombay Irrigation Act, 1879

(1)Any person aggrieved by an order of the Regional Canal Officer made under section 95 or section 97 or section 99 may prefer an appeal to the prescribed authority against such order within the prescribed period and the decision of the prescribed authority on such appeal shall be final.