4. Public embankments, etc., to vest in Government.
- Every public embankment and every public water course, and all land, earth, pathways, gates, bermes and hedges belonging to, or forming part of, or standing on, any such embankment, or water-course and every embanked tow-path maintained by the State Government shall vest in the State Government.The embankments mentioned in Schedule D annexed to Bengal Act 6 of 1873 and every embankment and water-course which may be included in such Schedule under section 43 of this Act, and every embanked tow-path as aforesaid, shall be held on behalf of the State Government; and all other public embankments and water-course shall be held by the State Government on behalf of the persons interested in the lands to be protected or benefitted by such embankments or watercourses subject to the provisions of section 87; and all moneys received on account of such lands shall be credited to the cost of the construction and maintenance of such embankment and water-course respectively.
