Section 6(1) in The Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959
(1)Any owner who has been served with a notice of demand under Section 5 may, within sixty days of the service of such notice, file, in the prescribed manner, a petition before the Collector objecting to the levy of any one or more of the following grounds, namely: -(i)that his land has not been benefited by the irrigation work or flood protection work;(ii)that he is not an owner in respect of the land or building;(iii)that he is a privileged person within the meaning of clause (i) of Section 2 of the Bihar Privileged Persons Homestead Tenancy Act, 1947 (Bihar Act IV of 1948);(iv)that he is not liable to pay the full amount of betterment contribution accessed to him;(v)that the amount of betterment contribution in respect of the land should be apportioned among the different owners of the same; or(vi)that the area noted in the demand notice is not correctly recorded.
