- If at any time after the commencement of this Act, on inquiry made by the Collector as far as possible in accordance with the provisions of Part II of this Act, it shall be found that it is unnecessary for the public interests to retain any embankments mentioned in the said Schedule D, or any embankment or water-course which may have been included in the said Schedule D under the clause next following of this section, the State Government may [direct] [For a list of orders made under section 43, see B. O.R.O, Volume I, Part VI.] that the same shall be no longer included in the said Schedule :Provided that the State Government may restore the same to the said Schedule if on any subsequent inquiry similarly conducted it shall appear to the State Government that it is necessary so to do.Addition to Schedule D. - The State Government may, at any time after the passing of this Act, by a notification published in the Official Gazette, [direct] [For a list of orders made under section 43, see B. O.R.O, Volume I, Part VI.] that any embankment not mentioned in the said Schedule D water-course, be included therein, and the provisions of this section shall apply to such embankment or watercourse.
