Section 28 in Bihar Private Irrigation Works Act, 1922
28. Application for new sanction.
- Where the previous sanction of the Collector is necessary under Section 27 for the construction of a new irrigation channel any person may apply in writing to the Collector for such sanction.(2)Every such application must be accompanied by a plan and estimate of the cost of the proposed work, and must show the lands to be irrigated and the sources of the supply of any water which the applicant intends to convey through such channel.
