- Every order passed by a canal-officer under Part V, Part VI, Part VII or Part VIII of this Act shall be appealable to the Collector, provided that the appeal be presented within thirty days of the date on which the canal-officer made the order appealed against; and no appeal shall lie against any proceeding or order of the Collector under this Act, except as otherwise expressly provided in this Act, but all such proceedings and orders shall be subject to the supervision and control of the Commissioner of the Division and of the [Board of Revenue] [As to the present constitution and powers of the Board of Revenue, see now B. &. O. Act 1 of 1913.], who may pass such order thereon as they may respectively think fit.
