Section 98 in Bombay Irrigation (Gujarat Amendment) Act, 1976
98. Appeals.- (1) Any person aggrieved by an order of the Regional Canal Officer made under section 95 or section 97 or section 99 may prefer an appeal to the prescribed authority against such order within the proscribed period and the decision of the proscribed authority on such appeal shall be final.
(2)Every appeal preferred under sub-section (1) shall bear court-fee stamps of such value as may be prescribed.
