(3)Whenever the State Government Propose to construct any projected irrigation work they shall, after completion of the survey and enquiry as may be necessary, for the purpose in accordance with the provisions of Subsection (1), publish in the prescribed manner the description of the said work indicating the situation thereof and the area likely to be benefited or adversely affected thereby alongwith any further particulars as may be prescribed and call for objections or suggestions from persons interested to be filed before the prescribed authority within a time to be specified.Every such objection or suggestion shall be heard and considered by the said authority in the prescribed manner, who shall after the close of the enquiry submit the entire record of the proceedings alongwith his report and recommendations to the State Government for their decision which shall be final :Provided that nothing in this sub-section shall apply in respect of any minor irrigation work and the procedure to be followed in the construction of any such work shall be as may be prescribed.Explanation - For the purposes of this sub-section 'construction of any projected irrigation work' shall include the extension or improvement of any irrigation work if as a result of such extension or improvement-(a)the ayacut of such irrigation work is increased ; or(b)such irrigation work is assigned a class higher than that to which it belonged.
