Section 8 in The Bengal Agricultural And Sanitary Improvement Act, 1920
8. Power of Collector to reject, or accept, scheme. -
(1)The Collector may-(a)reject the scheme referred to in section 7, or(b)subject to such rules as may be prescribed in this behalf, accept it with such modifications as he may deem necessary, and shall determine, in the prescribed manner, the method in which, and the conditions subject to which, the cost of the work shall be financed and distributed.(2)An appeal shall lie to the Commissioner against every order by the Collector under sub-section (1) within thirty days of such order; and the decision of the Commissioner thereon shall be final.
