Section 6(2) in The Bengal Tanks Improvement Act, 1939
(2)In making an order under sub-section (1) the Collector shall, except for sufficient reason to be recorded in writing, give preference to [the sole owner or] [Words inserted by W.B. Act 24 of 1948.] any co-sharer owner of the tank who has submitted an application stating that he is willing to carry out the said improvements or he may make an Order in favour of more than one such co-sharer owner jointly.
