63. Alternative power of apportioning estimated expenditure for a series of years.
- Instead of the procedure prescribed above for charging upon, and recovering from, zamindars, the expenses actually incurred in the repairs and maintenance of public embankments and water-course and the works connected therewith the State Government may, by an order to be published in the official Gazette, direct that an estimate be made of the expenses to be incurred in respect of such repairs, maintenance and works during any number of years, not exceeding thirty, which it may think fit;and may by a subsequent [order] [For a list of orders made under this paragraph of section 63, see B.O.R.O. Volume I Part VI.] fix the total sum payable during such number of years by the zamindars of the estates, benefitted by such repairs, maintenance and works:Provided that no order fixing such total sum shall be passed by the State Government until three months after the amount of such estimate shall have been published in the official Gazette, and by a general notice calling on all persons interested to prefer to the Collector any objections they may think proper against such amount being fixed as the total sum. Every such objection shall be submitted to the State Government for its consideration.
