Section 10 in The Bihar Irrigation Field Channels Act, 1965
10. Publication of plan of field channel and of land proposed to be acquired for construction thereof.
- [(1) When an application for acquisition of land is made to the Collector by the Executive Committee of the Gram Panchayat or by a Panchayat Samiti under Section 9, or when the Executive Engineer proposes to proceed under Section 6 or 8 he may direct an Assistant Engineer to enter upon, survey and mark out the land necessary for the construction of the field channels and of the land as marked out.(2)When the plan has been so prepared, the Executive Engineer shall cause it to be published in every village through which the field channels are proposed to be taken out and also send a copy of it to the Block Development Officer and to the Executive Committee of the Gram Panchayat of the area concerned and to the owners of the land likely to be affected by the field channels.] [Substituted by Act 14 of 1982.]Explanation. - The expression 'Assistant Engineer' means the officer appointed as such by the State Government and includes an Engineer Assistant, an Overseer and Sub-Overseer.
