(2)The concerned Divisional Officer (E.E.) shall cause to be prepared estimates of the cost of such works together with plans and specification of the same as may be required, he shall also cause to be prepared from the survey map of the district a map showing the boundaries of the lands likely to be affected by the said acts and work, and he shall cause a general notice to be given on his intention to cause such works to be executed:Provided that whenever it shall appear to the concerned Divisional Officer (E.E.) that delay in execution of any works occasioned by proceedings commenced by a general notice under the Act would be attended with grave and imminent danger of life or property, he may forthwith cause the execution of such works to be begun in anticipation of the completion of such proceeding:Provided further that without delay the estimates, specifications and plans of the proposed works together with a copy of the map as provided shall be prepared and general notice shall be given that the work mentioned therein has already been commenced.
