Section 103(4) in The Maharashtra Irrigation Act, 1976
(4)The Appropriate Authority may call for and examine the record of any decision, order, or proceedings of any Canal Officer under this Act for the purpose of satisfying itself as to the legality or propriety of any decision or order passed and as to the regularity of the proceedings of such Canal Officer. If in any case it appears to the Appropriate Authority that any decision, order or proceedings so called for should be modified, annulled, or reversed, it may pass such order thereon as it deems fit:Provided that the Appropriate Authority shall not modify, annul or reverse any decision or order without giving to the persons affected thereby a reasonable opportunity of being heard.
