44. Contribution of public money towards the maintenance of the embankments in the parganas entered in Schedule E to be continued. -
In accordance with the custom heretofore in force in respect of the parganas entered in Schedule E annexed to Bengal Act 6 of 1873, the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] shall continue to contribute annually the sum noted therein for each pargana respectively towards the maintenance of the embankments thereof.
