Section 55(6) in The Haryana Canal and Drainage Act, 1974
(6)The Superintending Canal Officer within whose jurisdiction the watercourse is situated may, suo motu or an application made in this behalf by an aggrieved person, revise an order passed in appeal by a Divisional Canal Officer under sub-section (5).Provided that no such application shall lie unless it is made within a period of thirty days from the date of such order.
