Section 20 in The Haryana Canal and Drainage Act, 1974
20. Appeal and revision.
- An appeal against the decision of the Divisional Canal Officer under sub-section (2) of Section 18 shall lie to the Superintending Canal Officer with in thirty days of the publication of the scheme under Section 19.(2)An appeal shall lie against the decision of the Superintending Canal Officer passed under sub-section (1) in regard to any of the matters covered under clauses (a), (b) and (c) of sub-section (1) of Section 17 to the Chief Canal Officer within thirty days of the date of such decision.(3)The Chief Canal Officer or the Superintending Canal Officer may suo motu call for the record of any case, pending before or disposed of by any subordinate authority for the purpose of satisfying himself as to the legality or propriety of any proceeding or of any order made therein and may pass such order in relation thereto as he may think fit :Provided that no such order shall be made without affording the person affected an opportunity of being heard.
