22. State Government may order scheme to be carried out.
- The [State] [Substituted by Adaptation of Laws Order.] Government may, if [it] [Substituted for 'he' by A. O.] thinks fit, order the works specified in such sanctioned scheme, plans and estimates, or portion thereof, to be executed by an officer to be thereunto appointed by the [State] [Substituted by Adaptation of Laws Order.] Government;and may, [******] [The words 'subject to the sanction of the Governor-General of India-in-Council', omitted by A. O.] order the advance from the public funds of such sum of money as may be required for the purpose of making such improvement;and such officer may cause the works specified in such scheme and plans to be executed, and for that purpose may by himself, his agents and workmen enter into or upon any lands and perform such works thereupon as may be required.
