Section 27 in Northern India Canal and Drainage Act, 1873
27. Procedure when Canal Officer disagrees with the Collector.
- If the Canal Officer disagrees with the Collector, the matter shall be referred for decision to the Commissioner.Such decision shall be final, and the Collector, if he is so directed by such decision, shall, subject to the provisions of section twenty-eight, cause the said applicant to be placed in occupation of the water-course to be transferred.
