Section 32A(1) in Bihar Private Irrigation Works Act, 1922
(1)If the Collector consider. -(a)that it is expedient to extend, alter or repair an existing irrigation work, which the owner thereof is under no obligation to maintain but which benefits or is likely to benefit any village or local area within the district; and(b)that it is desirable in the interest of such village or local area to acquire such irrigation work, he may, subject to the provisions of sub-section (2)-(i)mark out the land which, in his opinion, it will be necessary to acquire for the purposes of such extension, alteration or repair;(ii)publish a notice in the prescribed manner in the village in which the irrigation work is situated or, if it is situated in or passes through more than one village, in every village in which it is situated or through which it passes, stating that he proposes to acquire the said irrigation work and the land marked out as aforesaid:Provided that, if the Collector is of opinion that the cost of the acquisition of such irrigation work and of the extension, alteration or repair thereof (inclusive of the cost, if any, of the acquisition of any land which in his opinion, is necessary for the purpose of carrying out the work or which may be liable to submersion as a result of the execution of such work) is likely to exceed two thousand five hundred rupees, he shall, before taking action under clause (i) and (ii), get a plan and estimate of the cost of such acquisition, extension, alteration or repair prepared by an Irrigation Engineer.
