Section 3 in The Bengal Tanks Improvement Act, 1939
3. Requisition by Collector to carry out improvements in certain tanks.
- If the Collector is of opinion that any tank has fallen into dis-repair or dis-use, he may serve a notice in the prescribed form and manner on the person having control over the tank [requiring such person to intimate to him within a period specified in the notice if such person is willing to carry out and in case such person is so willing then,] [Words substituted by W.B. Act 24 of 1948.] to carry out within a period specified in the notice such Improvements of the tank as the Collector considers necessary for the proper utilisation of the tank for purposes of irrigation.
