Section 22(1) in The Bengal Tanks Improvement Act, 1939
(1)The Collector shall prepare in the prescribed form and manner a record-of-rights in respect of all tanks which are declared to be derelict tanks under this Act, [and a record-of-rights respect of the lands adjoining such tank of which possession is taken under section 6A or retaken under sub-section (3) of section 9B] [Words within third brackets inserted by W.B. Act 24 of 1948.] and during the period of possession of any such tank [or during the period for which any such land remains in the possession of an authorised person] [Words within third brackets inserted by W.B. Act 24 of 1948.] he may, on application or of his own motion, from time to time, add to or alter in the prescribed manner any entry in the record-of-rights [in respect of such tank or such land] [Words within third brackets inserted by W.B. Act 24 of 1948.].
