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

Bengal Presidency - Subsection

Section 7(2) in The Bengal Embankment Act, 1882

(2)that any embankment, or any obstruction of any kind, which endangers the stability of a public embankment or the safety of any town or village, or which is likely to cause loss of property by interfering with the general drainage or the flood drainage of any tract of land, should be removed or altered;