Section 3(1) in The Bihar Public Irrigation and Drainage Works Act, 1947
(1)Whenever the [Provincial] [Substituted by A.L.O. as State.] Government shall decide, whether on a report of an officer of Government or on an application by any person, that it is necessary that any of the following works, namely: -(i)any public irrigation work,(ii)any drainage work for the improvement or reclamation of agricultural lands,(iii)any drainage work for the improvement of public health in any locality, or(iv)any work for the prevention or control of flood,should be constructed, improved, repaired or maintained, the [Provincial] [Substituted by A.L.O. as State.] Government shall publish in the prescribed manner a description of the proposed work indicating the situation of the proposed work, the areas of land likely to be benefited or adversely affected by the proposed work, and any other particulars that may be prescribed, together with a notice specifying -(a)a period which shall not be less than forty-five days from the date of such publication, during which any person whose interests are likely to be affected by the proposed work, may present in writing to the prescribed authority any objection to the proposed work; and(b)a date, which shall not be less than fifteen days after the expiration of the period mentioned in clause (a), on which the prescribed authority shall hear any objection received during the period mentioned in clause (a) relating to the proposed work.
