Section 33 in Bihar Private Irrigation Works Act, 1922
33. Objection how to be dealt with.
(1)Within thirty days from the publication of any notice under Section 32, [32A or 32B] [Inserted by Act 10 of 1939.] any person interested in the land or irrigation work to which the notice refers may apply to the Collector by petition, stating his objection to the construction, extension [alteration or repair in respect of which the notice was issued] [Substituted by Act 10 of 1939.].(2)The Collector may either reject the petition, or proceed to inquire into the validity of the objection after giving notice [to the parties or to the petitioner, as the case may be,] [Substituted by Act 10 of 1939.] of the place and time at which such inquiry will be held.The Collector shall record in writing all orders passed by him under this Section, and the grounds thereof; and shall, if necessary, cause boundaries to be demarcated on the ground.
