Section 36 in The Bengal Agricultural And Sanitary Improvement Act, 1920
36. Repeal. -
The following enactments are hereby repealed, namely:-(a)the Bengal Drainage Act, 1880;(b)the Bengal Drainage (Amendment) Act, 1902; and(c)the Bengal Sanitary Drainage Act, 1895:Provided that in the case of any scheme or work which has, at the commencement of this Act, been completed under the Bengal Drainage Act, 1880, or the Bengal Sanitary Drainage Act, 1895, the costs of such scheme, or work shall be recoverable in accordance with the provisions of those Acts, as if this Act had not been passed:Provided also that any scheme or work of whatever nature commenced under either of the aforesaid Acts, and not completed before the commencement of this Act, shall, so far as it is not inconsistent, be deemed to have been commenced under this Act.
