- On receipt of the application the Collector will prepare the necessary draft notification and forward it to the requiring officer, who will send it to the Director for submission to Government in the Education Department. If Government agree, the notification will be published in the Bihar Gazette. Thereafter, if the objections (if any) are over ruled, the Director or Executive Engineer, as the case may be, will ask the Collector for a draft declaration under section 6 of an estimate. The District Officer will send these to the Commissioner of the Division who will countersign the estimate, if above Rs. 1,000 and the draft declaration in all cases. When the estimate does not exceed Rs. 2,500, the Commissioner will forward the estimate, draft declaration and plan to the requiring officer, but when the estimate exceeds Rs. 2,500 it will be submitted, after it has been countersigned by the Commissioner to the Board of Revenue also for countersignature together with the draft declaration and the plan, and the Board will forward the papers to the requiring officer.[Revised procedure under the Land Acquisition (Amendment) Act of 1923.]
