(1)The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may, by notification, order the Commissioners to undertake that works referred to in section 5 and to [borrow any sum necessary for carrying out the works specified in clauses (a) and (b) of that section] [Words, brackets and letters substituted for the words and figure 'raise the loan referred to in section 6' by Bengal Act 5 of 1936.] within such period as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] shall fix, and the Commissioners shall comply with such order.
