(2)The following appeals shall lie-(a)if an order under Section 34 is passed by a Collector or canal officer, to the Commissioner;(b)if an order under Section 38 is passed by a canal officer subordinate to the Executive Engineer, to the Executive Engineer;(c)if an order under Section 44 is passed by a canal officer, to the Collector;(d)if an order under Section 47 is passed by a canal subordinate, to the Canal Deputy Collector or Sub-Divisional Officer; and, if it is passed by a Canal Deputy Collector or Sub-Divisional Officer otherwise than on appeal, to the Executive Engineer;(e)if an order under Section 56 is passed by a Superintending Engineer, to the Chief Engineer;(f)if an order under sub-section (1) of Section 62 is passed by a Collector, to the Commissioner; and(g)if an order under Section 73 is passed by an Executive Engineer, to the Superintending Engineer.
