Section 4 in The United Provinces Minor Irrigation Works Act, 1920
4. Publication of preliminary order.
(1)The Collector shall, thereupon, publish a notice in the village or villages concerned specifying the place at which and the date (which shall not be earlier than forty-two days after the date of such publication) on which the inquiry shall be held, and shall also, subject to any rule made under Section 47, cause a copy of the notice to be served on any owner whose land he believes to be likely to be affected by the proposed construction or maintenance.(2)The notice shall set forth the general character of the proposed construction or maintenance, and shall invite all persons having interests, likely to be affected thereby, to submit any objection or suggestion that they may desire to make on or before a date prescribed in the notice and to produce any evidence in support of such objection or suggestion on the date appointed for the holding of the inquiry.
