Section 37(1) in The United Provinces Minor Irrigation Works Act, 1920
(1)Subject to the provisions of Section 39, whenever a dispute arises between two or more persons in regard to any right or liability arising from the construction or maintenance under this Act of a minor irrigation work in respect of which an approved scheme has been published, or arising from the issue of any order under this Act in respect of such work, any such person may apply in writing to the officer-in-charge of the work stating the matter in dispute.
