Section 32 in Bihar Private Irrigation Works Act, 1922
32. [ Preliminary procedure of Collector. [Substituted by Act 12 of 1966.]
- If the Collector consider. -(a)that the construction, extension or alteration of such irrigation work is expedient;(b)that the statements in application are true; and(c)that the applicant has a substantial interest in the land to be benefited;he shall call upon the applicant to deposit such sum as the Collector considers necessary to meet the cost of the preliminary proceedings and such sum as the Collector considers likely to become due for the payment of compensation under Section 35; and, upon deposit being made, he shall-(i)cause inquiry to be made as to the most suitable alignment for the said irrigation work;(ii)make out any land which in his opinion, it will be necessary to occupy for the construction, extension or alteration thereof or which may be liable to submersion as a result of such construction, extension or alteration; and(iii)forthwith publish a notice in the prescribed manner, in every village through which the irrigation work passes or is proposed to be taken, stating that so much of such land as belongs to such village has been so marked out.]
