On publication of any order of the [State Government] [Words, substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] under section 63, the Collector shall proceed to charge or apportion the said total sum upon or among the zamindars and [except in respect of the embankments on the right and left banks of the river Gandak as provided in section 58] [Words in italics are inapplicable to West Bengal.] among the tenure-holders who are liable to pay the same, as above provided.
