Section 20 in The Bengal Tanks Improvement Act, 1939
20. [ Application of the Act to tank improved as a relief measure. [Section 20 substituted by W.B. Act 24 of 1948.]
(1)When any tank has been re-excavated at the expense of the [State] Government as a relief measure by the system commonly known as Test or Famine Relief, the Collector may, after giving an opportunity to the person having control over the tank to be heard in the matter, direct that possession of such tank should be taken over by the Collector.(2)When possession of any improved tank is taken over under sub-section (1) such tank shall be deemed for the purposes of this Act to be a tank taken over and improved under the provisions of this Act and the provisions of this Act shall thereupon apply mutatis mutandis to such tank accordingly.]
