Except as provided in these rules and in the Bengal Irrigation Act, 1876, no appeal shall lie from any order passed by a Canal Officer:Provided that the Sub-divisional Canal Officer shall modify any order passed by him in accordance with a subsequent order of the Divisional Canal Officer or Superintending Canal Officer, and the Divisional Canal Officer or Canal Deputy Collector shall modify any orders passed by him in accordance with a subsequent order of the Superintending Canal Officer.
