Section 10(4) in Bengal Agricultural and Sanitary Improvement Act, 1920
(4)It shall be in the discretion of the [State Government], in the case of any scheme rejected by the committee under sub-section (1), of [its] own motion, to cancel or modify such order, and in such case the committee shall be required to frame proposals for financing and distributing the cost of the work as sanctioned by the [State Government], in the manner set out in sub-section (2).
