Section 20 in The Bihar Public Irrigation and Drainage Works Act, 1947
20. Preliminary publication of register.
(1)The Revenue Officer shall publish in the prescribed manner and for the prescribed period the draft of the register prepared under sub-section (2) of Section 19 and shall receive during the period of publication any objection which may be made to any entry therein or to any omission therefrom and shall consider all such objections, if any.(2)When such objections have been considered, the Revenue Officer shall forward the said draft together with his own recommendations to the Collector, and the Collector shall, after considering the said recommendations, forward them with his own opinion to the prescribed authority for orders.(3)Any person aggrieved by an order of the Revenue Officer passed on any objection made under sub-section (1) may, within thirty days of the date of such order, appeal to the prescribed authority and the decision of the prescribed authority on any such appeal shall be final.
