Section 103 in The Maharashtra Irrigation Act, 1976
103. Appeal and revision.
(1)Every order passed by a Canal Officer under sections 20, 25, 31, 33, 51, 52, 53, 55 and 56 and every order made by an authorised Canal Officer in relation to the provisions of section 34 or section 40 shall be appealable to the Canal Officer who is next higher in rank. If the order is passed by a Canal Officer who is a Chief Engineer, then the order shall be appealable to the Appropriate Authority.(2)Every order passed under any provision of this Act for which no specific provision has been made shall be appealable to such officer as may be prescribed.(3)Every appeal shall be presented within thirty days of the date of receipt of the order by the appellant.(4)The Appropriate Authority may call for and examine the record of any decision, order, or proceedings of any Canal Officer under this Act for the purpose of satisfying itself as to the legality or propriety of any decision or order passed and as to the regularity of the proceedings of such Canal Officer. If in any case it appears to the Appropriate Authority that any decision, order or proceedings so called for should be modified, annulled, or reversed, it may pass such order thereon as it deems fit:Provided that the Appropriate Authority shall not modify, annul or reverse any decision or order without giving to the persons affected thereby a reasonable opportunity of being heard.
