Section 103(1) in The Maharashtra Irrigation Act, 1976
(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.
