Section 25(3) in The Goa Command Area Development Act, 1997
(3)The Canal Officer within whose jurisdiction the pipe-outlet is situated, may suo-moto or on an application made in this behalf by an aggrieved person within fifteen days from the date of the order passed by the concerned Water Distribution Co-operative Societies under sub-section (2), revise such order:Provided that where the Water Distribution Co-operative Society does not pass an order within fifteen days from the date of receipt of an application under sub-section (1), the Canal Officer may himself pass an order on the matter in dispute.Chapter - VIII
