- The provisions of Section 47 and the following sections in this Part contained shall not apply to any of the embankments mentioned in Schedule D to Bengal Act, 6 of 1873 annexed, or which may be hereafter included therein, save so far as any works or repairs are executed therein or in relation thereto under the provisions of Section 18 or of Section 31; or to any of such embankments as may hereafter be erected for the protection of lands which at the commencement of this Act, are protected by the embankments mentioned in the aforesaid Schedule, save so far as the erection of such embankments may protect lands not protected by the embankments mentioned in the aforesaid Schedule.All sums payable in respect of any works or repairs executed in or in relation to the embankments mentioned in the aforesaid Schedule, except under the provisions of Section 18 or of Section 31, shall be paid by the State Government.
