(1)If it appears to the Board of Councilors that any land or building belonging to different owners may be drained or the drainage thereof may be improved more economically or advantageously in combination than separately, the Board of Councilors may cause such lands or buildings to be drained, or the drainage thereof to be improved, in such manner as it may consider fit.(2)The Board of Councilors may cause any .drain, which has been provided or improved under sub-section (1), to be maintained or repaired in such manner as it may consider fit.(3)All expenses incurred under sub-section (1) or sub-section (2) shall be paid by the owners of the lands or the buildings, as the case may be, in proportion to the benefits derived by them, in such manner as may be determined by the Board of Councilors.E. Safety of the hillside
