Section 8(2) in The Assam Embankment and Drainage Act, 1953
(2)On receipt of any objection under sub-section (1), the Deputy Commissioner or where the scheme affects persons in more than one Districts, the State Government shall publish a notice stating the place, date and time at which an enquiry will be held by the Deputy Commissioner or the State Government, as the case may be, for the purpose of ascertaining the validity or otherwise of the objection :Provided that the State Government may, by general or special order authorise any person to make the enquiry if the scheme affects the person in more than one Districts.
