Section 46(1) in Bihar Private Irrigation Works Act, 1922
(1)An appeal shall lie from any original order (except an order declaring that any repair of any existing irrigation work shall not be carried out on the ground that the cost will be prohibitive and an order under Section 5A) or award of the Collector or of any officer on whom any of the powers and duties of the Collector have been conferred or imposed under this Act or from any order of the Collector reversing the order of an officer subordinate to him, to the prescribed authority, and subject to the result of such appeal or revision under sub-section (4) the order or award, as the case may be, shall be final.
