89. Order passed by Collector and canal-officer to remain in force until set aside by Civil Court.
- Any order passed by the Collector, under either of the two last preceding Sections, and, subject to the provisions of Section 91, any such order passed by a canal-officer, shall remain in force until set aside by the decree of a Civil Court, and may be executed by any canal-officer as if it were a decree of the Civil Court.
