Section 33(2) in Bihar Private Irrigation Works Act, 1922
(2)The Collector may either reject the petition, or proceed to inquire into the validity of the objection after giving notice [to the parties or to the petitioner, as the case may be,] [Substituted by Act 10 of 1939.] 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; and shall, if necessary, cause boundaries to be demarcated on the ground.
