Section 8 in The Bengal Tanks Improvement Act, 1939
8. [ Authorised person to retain possession of a derelict tank for a period not exceeding twenty-five years. [Section 8 substituted by W.B. Act 24 of 1948.]
- Subject to the provisions of this Act, the Collector or an authorised person shall be entitled to remain in possession of a derelict tank of which possession has been taken under the provision of this Act for such period not exceeding twenty-five years from the date on which possession of the derelict tank was taken under section 5 or section 6 as may, in the opinion of the Collector, be necessary to recover the amount referred to in sub-section (4) of section 17 :Provided that the Collector may, after considering the views of the authorised person, if any, and for reasons to be recorded in writing, vary such period from time to time subject to the maximum limit of twenty-five years.]
