Section 31 in Gujarat Irrigation and Drainage Rules, 2014
31. Appeals.
(1)An appeal in accordance with the provision of sub-rule (2) shall lie against an order -(a)passed under rule 9, or(b)requiring an applicant who is an occupant or superior holder to give security under rule 8, or(c)rejecting a surety tendered under rule 8 as unapproved.(2)If the original order was passed by the Canal Officer, the appeal shall lie to the Executive Engineer,(3)decision of the Executive Engineer shall be final and binding to both.
