59. Portions of this Act applicable to works carried out under Bengal Act (5 of 1871).
- The following portions of this Act shall apply to any scheme or work carried out under the provisions of Bengal Act (5 of 1871), [ ] that is so say:-(a)as to the method of realizing sums due on account of the cost of the works-Sections 31, 38, 39 and 40;(b)as to the recovery by landholders or superior tenants of the cost of the works from persons holding land under them-Part V.(c)as to other matters-Part VI.
