56. Powers or Commissioners in ??? cases subject to assent or Central Government.-
It shall not be lawful for the Commissioners to demise, farm, sell or alienate any power which, by or under this Act, may become vested in them of levying tolls, dues, rates, rents, or charges, unless the assent of the 1[Central Government] to such demise, farm, sale or alienation shall have been first obtained.
