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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Bengal Presidency - Subsection

Section 7(3) in The Bengal Embankment Act, 1882

(3)that the line of any public embankment should be changed or lengthened, or that any public embankment should be renewed, or that a new embankment should be constructed instead of any public embankment, or that any embankment should be constructed for the protection of any lands or for the improvement of any water-course, or that a sluice in any public embankment should be made;