Section 5 in The Bengal Tanks Improvement Act, 1939
5. Power to Collector in respect of a derelict irrigation work.
- After the notice declaring a tank to be a derelict irrigation work has been confirmed under section 4 the Collector, if the thinks fit, may at any time -(a)take possession of the tank and carry out the improvements specified in the notice under section 3, or(b)authorise under section 6 a local authority, co-operative society, or any other person interested to take such action.
