Section 18(4) in The Bengal Tanks Improvement Act, 1939
(4)All sums realised or estimated to be realised by the Collector or by the authorised person under any lease granted under this section and any other income derived from the tank including banks thereof and from adjoining lands taken possession of under section 6A and by the sale of silt or otherwise, shall be applied in payment of the costs recoverable under sub-section (4) of section 17.] [Section 18 renumbered as sub-section (1) & sub-sections (2), (3) & (4) added by W.B. Act 24 of 1948.]
