- Whenever, in any matter on which the State Government has directed that the Collector shall consult the Committee, the Collector may differ from the Committee, he shall, if so required by the Committee, submit the question to the Commissioner of the division for decision, with copies of any remarks which may have been recorded by the Committee or any members thereof.[Part III] [As to the issue of a proclamation when land has been taken or used under Part III, see the Bengal Embankment Act, 1873 (Bengal Act, 6 of 1873), Section, 26.] Procedure in Cases of Imminent Danger to Life or Property
