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Bengal Presidency - Section

Section 42 in The Bengal Irrigation Act, 1876

42. Canal-officer may cause obstructions to be removed.

- If, within the time so fixed, such person does not comply with the order, the canal-officer may cause the obstruction to be removed or modified; and if the person to whom the order was issued does not, when called upon, pay the expenses of such removal or modification, such expenses shall be recoverable as a demand.