Section 4 in The Bihar Public Irrigation and Drainage Works Act, 1947
4. Forwarding of report by Collector to the [Provincial] [Substituted by A.L.O. as State.] Government.
- After holding the inquiry referred to in sub-section (3) of Section 3, the prescribed authority shall forward a report on the objections raised to the Collector and the Collector shall, after considering the said report and objections, if any, forward the same together with his own recommendations to the [Provincial] [Substituted by A.L.O. as State.] Government.
