Section 22 in Bihar Public Irrigation and Drainage Works Rules, 1948
22.
The Revenue Officer, may also, if he deems fit, take such additional measures under the powers conferred on him by Rule 9 as he may deem desirable to procure the attendance, at the place specified in the notice issued under the last preceding Rule, of the occupants, under-raiyats, raiyats, tenure-holders, landlords, proprietors and mortgagees having interest in any land likely to be benefited or benefited by the work or their authorised agents.
