Section 35A(3) in Bihar Private Irrigation Works Act, 1922
(3)When any apportionment has been made under sub-section (2), the Collector shall make an award containing the particulars specified in clauses(a), (b), (c) and (d) of sub-section (1) of Section 11 and cause a copy of such award, together with a general notice stating that the amounts apportioned are payable to the Collector, to be published in the prescribed manner in the village in which the lands benefited or likely to benefited by the irrigation work are situated:Provided that instead of, or in addition to, causing a general notice to be served, the Collector may cause special notices to be served in the prescribed manner on all or any of the persons to whom any sum has been apportioned:[Provided that the State Government may remit the whole or any part of the amounts payable by any class or classes of persons.]
