(1)Except when a case or proceeding before a canal officer has been decided on its merits no appeal shall lie from an order under Rule 20.(2)The party against whom any order is passed under Rule 20 may, subject to such restriction as may be imposed in the Act, apply within thirty days from the date of such order, to have it set-aside on the ground that he was prevented by any sufficient cause from appearing at the hearing, and the canal officer may, after notice to such other parties as may be concerned and after making such inquiry as he considers necessary, set-aside the order passed.
