Section 22 in The Bihar Public Irrigation and Drainage Works Act, 1947
22. Alteration of amounts entered in finally published statement.
(1)If it appears to the [Provincial] [Substituted by A.L.O. as State.] Government at any time after the final publication of the register under Section 21 that any alteration in the entries in such register, including any entry of the amount payable by any person is necessary for any reason which the [Provincial] [Substituted by A.L.O. as State.] Government deems sufficient, the [Provincial] [Substituted by A.L.O. as State.] Government may, by notification, declare its intention to alter the said entries in the manner specified in such notification.(2)The Collector shall publish such notification in the prescribed manner and for the prescribed period, shall receive during the period of such publication any objections which may be made to the alterations proposed in the notification and shall consider such objections, if any, in the prescribed manner.(3)When such objections have been considered, the Collector shall forward a report on such objections, together with his own recommendations, to the [Provincial] [Substituted by A.L.O. as State.] Government, and the [Provincial] [Substituted by A.L.O. as State.] Government may, after considering the said report and recommendations, by notification, order that the entries in the register finally published under Section 21 shall be altered in the manner specified in the order, and the register shall thereupon be deemed to have been amended accordingly.
