Section 10(4) in The Bengal Agricultural And Sanitary Improvement Act, 1920
(4)It shall be in the discretion of the [State Government] [Word substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.], in the case of any scheme rejected by the committee under sub-section (1), of [its] [Word substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] own motion, to cancel or modify such order, and in such case the committee shall be required to frame proposals for financing and distributing the cost of the work as sanctioned by the [State Government] [Word substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.], in the manner set out in sub-section (2).
