Section 18(4) in The Bihar Public Irrigation and Drainage Works Act, 1947
(4)When such objections have been considered, the Revenue Officer shall forward the said draft together with his own opinion to the Collector, and the Collector shall, after considering the opinion of the Revenue Officer, forward them with his own recommendations to the prescribed authority for orders and the prescribed authority shall, after passing such orders as he may think fit, publish the register in the prescribed manner.
