(3)A landholder who is dissatisfied with an order of the District Collector under this section may sue in a Civil Court to have it set aside or modified on either of the following grounds: -(a)that he is under no obligation to repair the irrigation work concerned;(b)that the proportion of the charge which he is liable to pay under sub-section (1) has been wrongly calculated.If the order is set aside or modified, the Court shall direct the refund of any amount found to have been improperly levied.
