Section 6 in The Irrigation laws (Amendment) Act, 1964
6. Amendment of section 87 of Bombay VII of 1879.
- In Section 87 of the Bombay Irrigation Act -(a)after the figures and letter "48A", the words, figures and letters "and every order made by an authorised Canal Officer in relation to the provisions of section 25AA or section 25AH" shall be inserted;(b)after the words "to the Collector", the words, figures and letters "and an order passed under section 25AA as respects the alignment of a projected water-course shall be appealable to a Canal Officer not below the rank of a Superintending Engineer" shall be added:(c)for the words "proceedings of a Collector" the words "proceedings of a Collector or Canal Officer" shall be substituted.
