(4)Cost of maintenance may be capitalized and the capitalized amount levied. - The [State] [Substituted by Adaptation of Laws Order.] Government may at anytime [* * * *] [Omitted by Para 3 and Schedule II Adaptation of Laws Order.] direct that the total average annual expense, which over and above such profits as aforesaid is necessary to keep such improvements and works in efficient order and repair be estimated, and that there be levied from such landholders, in lieu of all future contributions to the maintenance of such improvements and works, such amount, as, being invested in Government securities at the current rate of interest, shall yield a sum equal to such average annual expenses.The provisions of Sections 31, 38 and 39 shall apply to such capitalized amount.
