Section 4(2) in The Bengal Tanks Improvement Act, 1939
(2)Every notice issued under sub-section (1) shall state the boundaries of the tank which is declared to be a derelict irrigation work [or the number entered in the record-of-rights finally published under Chapter X of the Bengal Tenancy Act, 1885, of the survey plot comprising such tank.] [Words & figures added by W.B. Act 24 of 1948.]
