Section 18(1) in The Bihar Public Irrigation and Drainage Works Act, 1947
(1)At any time after the publication of a notification under sub-section (1) of Section 5 [or Section 5A] [Inserted by Act 3 of 1951.] directing that a proposed work shall be executed and before the publication of a notification under sub-section (1) of Section 19, the [Provincial] [Substituted by A.L.O. as State.] Government may, in any case in which it considers necessary, by notification, direct that a survey shall be made and register prepared by the Revenue Officer in the prescribed manner in respect of such lands as are likely to be benefited by any sanctioned work.
