43. When drainage-works necessary, State Government may order scheme to be drawn up and carried out.
- Whenever it appears to the [State] [Substituted by A. L.O.] Government that any drainage works are necessary for the public health, or for the improvement or proper cultivation or irrigation of any lands in district to which the provisions of the Bengal Embankment Act, 1873, do not apply, for that protection from floods or other accumulations of water, or from erosion of a river, is required for any lands;the [State] [Substituted by A. L.O.] Government may cause a scheme for such works to be drawn up and carried into execution, and the persons authorized by the [State] [Substituted by A. L.O.] Government to draw up and execute such scheme may exercise in connection therewith all or any of the powers conferred on canal-officers by Sections thirty-three, thirty-four and thirty-five, and shall be liable to any or all of the obligations imposed upon canal-officers by Sections thirty-six and thirty-seven.
