Section 2 in Northern India Canal and Drainage Rules, 1878
2. Proceedings of the Superintending Canal Officer on reference.
- Section 20. - (1) In a case falling under section 20 the Divisional Canal Officer shall announce his decision to the parties interested, and within 30 days from the date of such announcement any person aggrieved by such decision may file an objection thereto in writing before the Superintending Canal Officer.(2)The Superintending Canal Officer shall not make any orders in respect of the Divisional Canal Officer's decision, until after the expiry of 30 days, from the date of its announcement, and may then, whether or not any objection shall have been filed, make an order confirming or modifying such decision, or may direct that further enquiry and report be made by the Divisional Canal Officer on specified points, before he makes a final order :Provided that no such order or direction shall be made in a case, where any objection has been filed, unless not less than 15 days notice has been given to the objector of the date, time and place at which his objection will be heard, and unless the Superintending Canal Officer has heard the objector in support of his objection in case he appears.
