(3)No appeal shall lie-(a)to the commissioner or Chief Engineer-after the expiration of sixty days from the date of the order to which objection is made; or(b)to the Collector, Superintending Engineer or Executive Engineer-after the expiration of thirty days from the date of the order to which objection is made; or(c)to the Canal Deputy Collector or Sub-Divisional Officer-after the expiration of ten days from the date of the communication of the order to which objection is made :Provided that no appeal shall lie to the Collector against an order passed by an Executive Engineer under Section 44 either after the expiration of thirty days from the date of such order or after the cutting of the crop for whose irrigation the water was supplied.
