46. Contribution may be discontinued if it be found unnecessary for the public interest to maintain the embankments. -
If at any time [* * * * *] [Words repelled by Act 1 of 1903.] on an inquiry made by the Collector as far as possible in accordance with the provisions of Part II, it shall be found that it is unnecessary for the public interests to retain any embankment in either of the said parganas, the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may direct that such contribution shall cease in respect of such pargana :Provided that such contribution shall again be made in accordance with the provisions hereinbefore contained, if it shall appear to the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] on the report of an inquiry similarly conducted, that the maintenance of any embankment in such pargana has again become necessary for the public interest.
