Section 30B(3) in Northern India Canal and Drainage Act, 1873
(3)The Superintending Canal Officer may suo motu within a period of thirty days from the date of publication under section 30-C or on an application, by a person aggrieved by the approval, modification or rejection of the scheme, made within a like period, call for the record of the scheme from the Divisional Canal Officer and may after examining the same, confirm the action taken by the Divisional Canal Officer or may, after affording to the person affected an opportunity of being heard, approve or modify the scheme in such form as he may deem fit or may reject the same.] [Added by Punjab Act 35 of 1973.]
