Section 4 in Bihar Private Irrigation Works Act, 1922
4. Inquiry by Collector.
- On the date stated in the notices issued under Section 3, or on any other date to which the proceedings may be adjourned, the Collector shall hold an inquiry and shall hear the persons on whom the notices have been served (if they appear) and any other persons affected or likely to be affected by the order who may attend, and may take down in writing any evidence that he may think fit regarding :-(a)[ the necessity for repairing, extending or altering the said irrigation work] [Substituted by Act 10 of 1939.],(b)the nature of the works required for such repair, [extension or alteration] [Substituted by Act 10 of 1939.],(c)the obligation to maintain the irrigation work in an efficient states and the reasons why the person under such obligation has failed to repair it, and(d)[ the probable cost of the proposed work of repair, extension or alteration.] [Substituted by Act 10 of 1939.]
