Section 16 in The Bengal Tanks Improvement Act, 1939
16. [ Rights to use the water of the tank. [Section 16, 16A, 16B, 17 and 17A substituted for the original sections 16 and 17 by W.B. Act 24 of 1948.]
- During the period of possession all rights to use the water of the tank for irrigation purposes shall vest in the authorised person and no person shall use the water of the tank for such purposes except with the permission of the authorised person or in so far as he may be permitted to do so by or under the provisions of this Act.
