Section 34 in Bihar Public Irrigation and Drainage Works Rules, 1948
34.
When the Revenue Officer has corrected the draft register in accordance with the orders passed by the Commissioner of the Division on appeals, he shall finally prepare the register and cause it to be published under Section 21 by placing it for public inspection free of charge during a period of not less than 15 days at such convenient place as he may determine. Before the register as finally prepared is published under this Rule, the Revenue Officer shall cause to be published in each village affected by the work a notice in Form K informing the landlords and tenants of such village and any other person in each village having an interest in the lands benefited or likely to be benefited by the work of the place at which the final register of that village will be open to public inspection and the period during which it will be open to such inspection.
