50. Notice of receipt of estimates and specifications.
- A general notice of the receipt of any such specifications and estimates shall be published in the manner prescribed in section 80, and in such general notice should be specified all estates chargeable for, or likely to be affected by, the aid works or repairs. Special notices shall also be served in respect of every estate in which the ares liable to the assessment of the apportioned charge is likely to exceed one hundred acres, or, instead of causing a general notice to be published, the Collector may cause special notices to the same effect to be served in respect oi every estate chargeable for, or likely to be affected by, the said works and repairs. Should any objection in regard to such specifications and estimates be preferred by any such person within a period of one month from the date of service of such notice, the Collector shall pass such orders as may appear to him reasonable and proper.
