Section 43 in Gujarat Irrigation and Drainage Act, 2013
43. Appeal against order of canal-office.
(1)Any person aggrieved by the order of the canal-officer may make an appeal to the Appellate Authority to whom the canal-officer passing the order is subordinate.(2)No appeal shall be maintainable after the expiry of thirty days from the date on which the order appealed against was communicated to the appellant:Provided that such appeal may be entertained by the Appellate Authority after the said stipulated period if it is satisfied that there are sufficient reasons for condoning such delay in preferring the appeal.(3)An appeal shall be made in such manner, to such authority and shall be accompanied with such fees as may be prescribed.
