33. In default of Commissioners, officer appointed by State Government to make apportionment and report.
- If the Commissioners shall, for the space of three months after the completion of the entire works has been certified to them as aforesaid, neglect or refuse to proceed with the apportionment of the sums payable as aforesaid, or to make such report as aforesaid;or, for the space of two months after any report and appointment shall have been returned to them for further consideration and revision under the provisions hereinafter contained, neglect or refuse to proceed to such further consideration and revision as is required;the Collector may serve them with a notice requiring them to proceed as aforesaid;and, if for one month after service of such notice they neglect so to proceed, the [State] [Substituted by Adaptation of Laws Order.] Government may appoint such officer or officers as to [it] [Substituted for 'him' by A. O.] shall seem fit, to make or consider and revise such apportionment and report, and to do all or any-of the subsequent acts which the Commissioners are hereby required or empowered to do in respect of such apportionment and report;and every apportionment and report so made or revised, and every such Act so done, shall have the same force and effect as if the same had been made, revised or done by the Commissioners.
