Section 29 in Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000
29. Appeals.
(1)Any persons aggrieved by any decision made or order passed by the Managing Committee of a Water Users' Association under sub-section (1) of section 28 may appeal to the Managing Committee of the Distributory Committee, whose decision thereon shall be final.(2)Any person aggrieved by any decision made or order passed by the Managing Committee of a Distributory Committee under sub-section (1) or sub-section (2) of section 28 may appeal to the Managing Committee of a Project Committee, whose decision thereon shall be final.(3)Any persons aggrieved by any decision made or order passed by the Managing Committee of a Project Committee under sub-section (1) or sub-section (3) of section 28 may appeal to the Apex Committee, whose decision thereon shall be final.(4)Any appeal under sub-section (1) or sub-section (2) or sub-section (3) shall be preferred within fifteen days of communication of the decision or the order to the person aggrieved.(5)Every appeal under this section shall be disposed off within thirty days from the date of filing of the appeal by adopting summary procedure.Chapter - VII Miscellaneous
