Section 27 in The Rajasthan Irrigation and Drainage Act, 1954
27. Procedure when irrigation officer disagrees with Collector.
- If the irrigation officer disagrees with the Collector, the matter shall be referred to the [revenue appellate authority] [Substituted by Rajasthan Act 8 of 1962 w.e.f. 16-11-1961.] for decision. Such decision shall be final and the Collector, if so directed, shall, subject to the provisions of section 28, cause the said applicant to be placed in occupation of the land so marked out or of the water course to be transferred, as the case may be.
