32. Order passed by the Collector and Lift Irrigation Officer to remain in force until set aside by Civil Court.
- Any order passed by the Collector, under Sections 30 or 31 and, subject to the provisions of Section 33, any such order passed by a Lift Irrigation Officer, shall remain in force until set aside by the decree of a Civil Court, and may be executed by any Lift Irrigation Officer as if it were a decree of the Civil Court.
