Section 32(1A) in The Bengal Development Act, 1935
(1A)[ If any person refuses to comply with an order of the Collector under sub-section (1) for the construction or maintenance of any channel, the Collector may cause the channel to be constructed or maintained, as the case may be, and may recover the costs thereof from such person.] [Sub-sections (1A) and (1B) inserted by W. B. Act 1 of 1963.]
