4A. Manner of publication of notice for inviting objections and suggestions in respect of rejected minor irrigation works.
- [Proviso to Section 5 (3)] - (1) When a projected minor irrigation work is proposed to be constructed, a notice in Form 'AA' giving the description of the said work shall be published by the Block Development Officer (in whose jurisdiction the projected work lies) on his notice board calling for objections or suggestions by a date to be specified in the notice.(2)The date referred to in Sub-rule (1) shall not be less than seven days from the date of publication of the notice thereunder.(3)Copies of the notice in Oriya shall also be published-(i)on the notice board of the office of Sub-divisional Officer, Panchayat Samiti and Grama Panchayat within the limits of which any land likely to be benefited or affected by the proposed work is situated; and(ii)at a conspicuous place in every village in which the land likely to be benefited or affected by the proposed work is situated in the presence of not less than two witnesses whose signatures or thumb impressions shall be obtained on a copy of the notice to be filed in the Block Development officer's record.
