118. Power of Government to take possession of works and cancel powers of Board.
(1)If, at any time, in the opinion of Government the works intended to be executed by the Board under this Act have not been, and are not likely to be properly carried out or maintained by the Board, they may give six months' notice, by order published in the Official Gazette, that unless, within that period, the Board takes measures, to their satisfaction for the carrying out or maintenance of the said works, the powers by this Act conferred on the Board shall, at the end of such period, be withdrawn or revoked.(2)If, at the end of such period the Board fails to take such measures, Government may assume possession and management of the works already constructed and may, by a like notification, declare the powers of the Board to be withdrawn or revoked and upon publication of such modification, all immovable and movable property, all rights of levying and recovering rates and penalties, all benefit of contracts, and all rights of suit which at the time are vested in the Board shall be transferred to, and vested in Government and the rights of all creditors of the Board under this Act shall continue as against Government to the extent of the property so transferred to and vested in them.
