Section 34 in Bihar Private Irrigation Works Act, 1922
34. [ When applicant may be placed in occupation of land. [Substituted by Act 10 of 1939.]
- If no such objection is made, or where any such objection is made, on the disposal of such objection, the Collector may proceed forthwith to take possession of the irrigation work or of the land referred to in Section 32A or 32C, as the case may be, or if the land has been marked out on an application made under Section 32, to place the application in occupation of such land on such conditions, if any, as he may think just and proper to protect the interest of other persons affected by the application.]
