92. [ Powers conferred on Superintendent of Embankments in Orissa] [Sections 92 to 94 are inapplicable to West Bengal.]. - The powers conferred on the Collector by section 25 may, in the State [of Orissa, be exercised by the Superintendent of Embankments with the consent of the Collector previously obtained, and the references in the said section to other parts of this Act shall be deemed to be references to the corresponding portions respectively of Act 32 of 1855 (An Act relating to embankments).
The consequences mentioned in section 26 shall attach to everything done by the Superintendent of embankments under the provisions of this section. [Words substituted by the Adaptation of Laws Order, 1950.]] ['Exception' inserted by Bengal Act 8 of 1933.]
