Section 15 in The Bengal Agricultural And Sanitary Improvement Act, 1920
15. Advance of, or security for, cost of work. -
[* * *] [sub-section (1) and words omitted by Bengal Act 2 of 1932.](2)The cost of the work, or any portion thereof may [* * *] [sub-section (1) and words omitted by Bengal Act 2 of 1932.] be advanced by the [State Government] [Word substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.], or by any local authority, or any person, [or security for such cost to the satisfaction of the Collector may be given by the local authority or person concerned.] [Words and sub-section (3) inserted by Bengal Act 2 of 1932.](3)[] [Words and sub-section (3) inserted by Bengal Act 2 of 1932.] Notwithstanding anything contained in the Bengal Local Self-Government Act of 1885, it shall be lawful for a District Board to make any payment referred to in sub-section (2) from the district fund.
