Section 36 in The Bengal Tanks Improvement Act, 1939
36. No reduction of revenue for anything done under this Act.
- The proprietor of a tank [or of any land adjoining a tank] [Words inserted by W.B. Act 24 of 1948.] shall not be entitled to claim, on account of anything done under the provisions of this Act, any reduction in the revenue payable by him to [the State Government] [Words substituted by Adaptation of Laws Order, 1950.].
