Section 35A(1) in Bihar Private Irrigation Works Act, 1922
(1)Subject to such special or general orders as may, from time, to time, be issued by the State Government, the Collector shall, in any case in which he takes action under Section 32A or 32B, cause the construction, alteration or repair, as the case may be, of any irrigation work to be carried out in such manner and through such agency, as he considers proper.
