26. Procedure when objection is held valid.-

If the Collector considers any objection made as aforesaid to be valid he shall inform the Divisional Canal-officer accordingly; and, if such officer sees fit, he may, in the case of an application under section 21, alter the boundaries of the land so marked out, and may give fresh notice under section 22; and the procedure herein before provided shall be applicable to such notice, and the Collector shall thereupon proceed as before provided.