Section 3(ii) in Bihar Private Irrigation Works Act, 1922
(ii)serve a notice in the prescribed manner on every person known or believed to be under an obligation to maintain the irrigation work in an efficient state, calling on him to show cause on the date specified in the notice why he should not be required to repair the said work or [extend or alter it as aforesaid] [Substituted by Act 10 of 1939.]:
