4. Public embankments, etc., to vest in Government.
- Every public embankment and every public water-course, and all land, earth, pathways, gates, bermes and hedges belonging to, or forming part of, or standing on, any such embankment, or water-course and every embanked tow-path maintained by the State Government shall vest in the State Government.The embankments mentioned in Schedule D annexed to Bengal Act, 6 of 1873 and every embankment and water-course which may be included in such Schedule under Section 43 of this Act, and every embanked tow-path as aforesaid, shall be held on behalf of the State Government; and all other public embankments and water-course shall be held by the State Government on behalf of the persons interested in the lands to be protected or benefited by such embankments or water-courses subject to the provisions of Section 87; and all moneys received on account of such lands shall be credited to the cost of the construction and maintenance of such embankments and water-courses respectively.
