Section 68(4) in Northern India Canal and Drainage Act, 1873
(4)An order passed under sub-section (1) or sub-section (3) as to the use or distribution of water for any crop sown or growing at the time when such order is made or with regard to the construction or maintenance of water-course shall subject to an order passed on appeal or revision under sub-section (5) and (6), be final.
