Section 32B(1) in Bihar Private Irrigation Works Act, 1922
(1)If the Collector considers that it is expedient to construct any new irrigation work, he may, subject to the provisions of sub-section (2) -(i)cause inquiry to be made as to the most suitable alignment for the said irrigation work;(ii)mark out the land which, in his opinion, it will be necessary to acquire for the construction thereof or which may be liable to submersion as a result of such construction; and(iv)forthwith publish a notice in the prescribed manner in every village through which the irrigation work is proposed to be taken, stating that so much of the land as belongs to such village has been so marked out:Provided that, if the Collector is of opinion that such work is likely to cost more than two thousand and five hundred rupees (inclusive of the cost of acquisition of any land which, in his opinion, will be needed for such construction or which may be liable to submersion as a result of such construction), he shall, before taking action under clauses (ii) and (iii), get a plan and estimate of such acquisition and construction prepared by an Irrigation Engineer.
