- Every order passed by a Canal-Officer under sections 13, 18, [20A, 20F,] [These figures and letters were inserted by Gujarat 6 of 1963, section 4.] 25, 30, 45, 46, [48 and 48A] [These figures, word and letter were substituted for the word and figures 'and 48' by Bombay 29 of 1951, section 5.] shall be appealable to the Collector:Provided that the appeal be presented within thirty days of the date on which the order appealed against was communicated to the appellant.All orders and proceedings of a Collector under this Act shall be subject to the supervision and control of the [State Government] [These words were substituted for the word 'Commissioner' by Gujarat 15 of 1965, section 4, Schedule] [****] [These words 'of the division' were repealed by the Bombay General Clause Act, 1886 (Bombay III of 1886). Schedule B. This schedule is printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay I of 1904).].
