Section 17(3) in The Bihar Public Irrigation and Drainage Works Act, 1947
(3)Any person who has not accepted an award made by the Collector under sub-section (1) may proceed under Section 18 of the Land Acquisition Act, 1894 (1 of 1894), and thereupon the provisions of Sections 19 to 34 of the said Act shall, so far as may be, apply.
