Section 4(2) in The Orissa Public Embankment Construction and Improvement Act, 1950
(2)If two or more persons are benefited or are likely to be benefited by such construction or improvement, the Collector shall apportion the cost thereof among them in the prescribed manner and so far as practicable in the same proportion as the area benefited and owned by each of such persons respectively bears to the total area so benefited.
