Section 22(1) in The Bihar Public Irrigation and Drainage Works Act, 1947
(1)If it appears to the [Provincial] [Substituted by A.L.O. as State.] Government at any time after the final publication of the register under Section 21 that any alteration in the entries in such register, including any entry of the amount payable by any person is necessary for any reason which the [Provincial] [Substituted by A.L.O. as State.] Government deems sufficient, the [Provincial] [Substituted by A.L.O. as State.] Government may, by notification, declare its intention to alter the said entries in the manner specified in such notification.
