Section 37(4) in Bihar Private Irrigation Works Act, 1922
(4)Whenever, the Collector differs from the Irrigation Committee in any matter on which he is required by this Act, or by the Rules thereunder to consult the said Committee, he shall submit the question to the [prescribed authority] [Substituted by Act 10 of 1939.] for decision, with copies of any remarks which may have been recorded by the Committee or any members thereof.
