Section 6(5) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(5)Any person aggrieved by the notification issued under sub-section (1) may, within thirty days from the date of publication of such notification in the Official Gazette, file an appeal before the Canal Officer:Provided that, no Canal Officer below the rank of Superintending Engineer shall be notified as the appellate officer by the Government.
