Section 16B(3) in The Bengal Tanks Improvement Act, 1939
(3)If any dispute arises between persons entered in the list prepared under sub-section (1), as to any matter in respect of the use of water by such persons from the tank for the irrigation of their lands the authorised person or a person authorised in this behalf by the Collector shall decide the dispute and his decision, subject to the provisions of section 26, shall be final.
