Section 24 in Northern India Canal and Drainage Act, 1873
24. Objections to transfer applied for.
- Within twenty-one days from the publication of a notice under section 23, any person interested in the water- course to which the notice refers may apply to the Collector by petition stating, his objection to the transfer for which application has been made.The Collector may either reject the petition or may proceed to inquire into the validity of the objection giving previous notice to the Divisional Canal Officer of the place and time at which such inquiry will be held.The Collector shall record in writing all orders passed by him under this section, and the grounds thereof.
