(1)When an appeal has been filed against an order of the Sub-divisional Lift Irrigation Officer, the proceedings shall be sent through the Divisional Lift Irrigation Officer or the Lift Irrigation Deputy Collector or Revenue Officer who shall forward them to the Collector with his opinion without delaying it for the purpose of making further enquiry.(2)The Collector may on his own motion or on the suggestion of the Divisional Lift Irrigation Deputy Collector or Revenue Officer make or cause to be made such further enquiry as he thinks fit.
