68. Settlement of differences as to mutual rights and liabilities of persons interested in water-course.-

Whenever a difference arises between two or more persons in regard to their mutual rights or liabilities in respect of the use, construction or maintenanceof a water- course, any such person may apply in writing to the Divisional Canal-officer stating the matter in dispute. Such officer shall thereupon givenotice to the other persons interested that, on a day to be named in such notice, he will proceed to inquire into the said matter. And , after such inquiry,he shall pass his order thereon, unless he transfers (as he is hereby empowered to do) the matter to the Collector, who shall thereupon inquire into andpass his order on the said matter.

Such order shall be final as to the use or distribution of water for any crop sown or growing at the time when such order is made, and shall thereafterremain in force until set aside by the decree of a Civil Court.