Section 4(1) in The Bengal Tanks Improvement Act, 1939
(1)[If the person having control over the tank does not send any intimation or sends any intimation to the Collector within the period fixed under section 3 that he is not willing to carry out the improvements referred to in that section or if such person sends any intimation to the Collector within such period that he is willing to carry out the improvements but fails to carry out the improvements] [Words substituted by W.B. Act 24 of 1948.] to the satisfaction of the Collector within the period specified in the notice issued under that section or within such further period as the Collector may, on application made to him in this behalf, think fit to allow, the Collector may, [by a notice served in the proscribed manner on] [Words substituted by W.B Act 24 of 1948.] the person having control over the tank and otherwise Published in the prescribed form and manner, declare the tank to be a derelict irrigation work.
