- [x x x] [Bengal Embankment Act, 1873.] [Bengal Act 6 of 1873] (to amend the law relating to embankments and water-courses), with the exception of the sections set out and schedules specified in Schedule I to this Act annexed, shall be repealed.The references in the said sections, which are mentioned in Schedule II to the Act annexed, shall be read as if the references were made to the portion of this Act mentioned against such references respectively in the third column of such schedule.Sections 80 and 81 of this Act shall be applicable respectively to the proclamation and notice mentioned in Sections 26 and 28, Bengal Act 6 of 1873.
