Section 20 in Bihar Public Irrigation and Drainage Works Rules, 1948
20.
The notice shall further state that on the date so fixed, or on any other day to which the proceedings may be adjourned the Revenue Officer will deal with the objections relating to the entries other than entries made in accordance with decisions in Khanapuri disputes in the record or omissions therefrom; and the notice shall require all parties interested in the subject of the enquiry to attend at the time and place specified with their purchas, and with such evidence as they may have to offer in connection with the proceedings.
