(1)Notwithstanding that there is no express mention in section 52 of the Act of objections preferred before the Collector to the Engineer's accounts and certificate of expenses, on the ground that certain lands are not benefitted by the works or repairs as specified in such certificate, the Collector shall entertain and consider such objections. As the disposal of such objections will often depend on professional enquiries, the Collector shall ordinarily consult the Engineer and, if necessary, the Superintending Engineer, before passing orders and the substance of reference to the Engineer and of his reply shall form part of the record.
