(1)Whenever it appears expedient to the State Government that the water of any river or stream flowing in a natural channel, or of any lake or other natural collection of still water or sub-soil water, should be applied or used by the Government for the purpose of any existing or projected Lift Irrigation Work, the State Government shall cause to be published in the prescribed manner its intention to declare that the said water will be so applied or used and a notice specifying-(a)a period which shall not less than thirty days from the date of such publication, during which any person whose interests are likely to be affected by the proposed declaration, may present in writing to the Collector any petition of objection to such declaration; and(b)a day which shall not be less than fifteen days after the expiration of the period mentioned in clause (a) on which the Collector shall hear any petition of objection received during the period mentioned in clause (a).
