Section 13 in The Bengal Agricultural And Sanitary Improvement Act, 1920
13. Engineer to execute scheme. -
(1)As soon as possible after a scheme has been accepted under section 8, or section 12, the Collector shall direct the Engineer to execute to work.(2)When the cost or part thereof is to be recovered from the land-plords and tenants of the local area, the Collector may direct the preparation, or revision, as the case may be, of a record-of-rights of the local area in accordance with the provisions of Chapter X of the Bengal Tenancy Act, 1885, in so far as the same may be applicable.
