(1)Notwithstanding that there is no express mention in Section 52 of the Act, of objections preferred before the Collector to the Engineer's accounts and certificate of expenses, on the ground that certain lands are not benefited by the works or repairs as specified in such certificate, the Collector shall entertain and consider such objections. As the disposal of such objections will often depend on professional enquiries, the Collector shall ordinarily consult the Engineer and, if necessary, the Superintending Engineer, before passing orders and the substance of reference to the Engineer and of his reply shall form part of the record.(2)If, on such objection, the Collector comes to the conclusion that any alteration should be made in the certificate which has been signed by the Engineer, under Section 51, he may at any time, before making an order charging or apportioning the amount under Section 58 of the Act, make such alteration as provided in Section 52.
