Section 7 in The Bihar Public Irrigation and Drainage Works Act, 1947
7. Orders of Provincial Government modifying sanctioned work.
- At any time after the publication of a Notification under sub-section (1) of Section 5 directing the execution of a proposed work, the [Provincial] [Substituted by A.L.O. as State.] Government may, by Notification, direct that such work shall be executed with such modification or further modification as may be specified in the notification:Provided that when the [Provincial] [Substituted by A.L.O. as State.] Government proposed to make any modification which in its opinion will adversely affect the interest of any person, it shall publish in the prescribed manner particulars of such modification together with a notice appointing a day, not less than forty-five days after the date of such publication, as the day on which objections, if any, to such modification shall be heard, and the provisions of sub-sections (2) and (3) of Section 3 and Section 4 shall apply to such objection as if it were an objection of a proposed work notified under sub-section (1) of Section 3 and the [Provincial] [Substituted by A.L.O. as State.] Government shall consider the report of the prescribed authority and the recommendations of the Collector on the objection.
