Section 22(3) in The Bihar Public Irrigation and Drainage Works Act, 1947
(3)When such objections have been considered, the Collector shall forward a report on such objections, together with his own recommendations, to the [Provincial] [Substituted by A.L.O. as State.] Government, and the [Provincial] [Substituted by A.L.O. as State.] Government may, after considering the said report and recommendations, by notification, order that the entries in the register finally published under Section 21 shall be altered in the manner specified in the order, and the register shall thereupon be deemed to have been amended accordingly.
