4. Public embankments, etc., to vest in the Crown.
- Every public embankment and every public water-course, and all land, earth, pathways, gates, bermes and hedges belonging to, or forming part of, or standing on, any such embankment or water-course and every embanked tow-path maintained by the Provincial Government, shall vest in the Crown for the purposes of the Province.The embankments mentioned in Schedule 'D' annexed to Bengal Act VI of 1878 and every embankment and water-course which may be included in such Schedule under Section 43 of this Act, and every embanked tow-path as aforesaid, shall be held on behalf (of the Provincial Government); and all other public embankments and watercourses shall be held by the Provincial Government on behalf of the persons interested in the lands to be protected or benefited by such embankments or water-courses, subject to the provisions of Section 87; and all moneys received on account of such lands shall be credited to the cost of the construction and maintenance of such embankments and water-courses respectively.
