47. Lands and works to be vested in Collector on behalf of Government.
- All lands which are taken under the provisions of this Act for the purpose of the construction of works therein or thereon, and all works constructed under the provisions of this Act, as well as all outlets, water-channels, embankments and dams so constructed, altered, enlarged, excavated or cut shall be vested in the Collector of the district for the time being, on behalf of the [Government] [Substituted for 'Crown' by Adaptation of Laws Order.] in order to effectuate and maintain the objects of this Act;and, to assist the Collector in the management of the same, the [State] [Substituted for 'Provincial', by Adaptation of Laws Order.] Government may appoint, or authorise the election by the landholders aforesaid of a Committee consisting of not less than four or more than six persons, being themselves holders of the lands reclaimed or improved.
