- Every order passed by a Lift Irrigation Officer under Part V, Part VI, Part VII or Part VIII of this Act shall be appealable to the Collector provided that the appeal be presented within thirty days of the date on which the Lift Irrigation Officer made the order appealed against; and no appeal shall lie against any proceeding or order of the Collector under this Act, except as otherwise expressly provided in this Act, but all such proceedings and orders shall be subject to the supervision and control of the Commissioner of the Division and of the Board of Revenue who may pass such order thereon as they may respectively think fit.
