Section 23 in The Bengal Tanks Improvement Act, 1939
23. [ Application of the Act to certain tanks. [Section 23 substituted by W.B. Act 24 of 1948.]
(1)The [State] Government may, by order published in the Official Gazette, direct that any tank which may have been improved under the provisions of this Act prior to the commencement of the Bengal Tanks Improvement (West Bengal Amendment) Act,1948, shall, with effect from a date to be specified in such order, be deemed to have been improved in accordance with the provisions of this Act as amended by the last mentioned Act.(2)When an order under sub-section (1) is made in respect of any tank, the Collector shall, in the prescribed manner, prepare or revise the list of maximum irrigation area, revise the order regarding period of possession and assessment of fees and take such other action as may be deemed necessary to give effect to such order.]
