32A. [ Power to remove, dismantle or demolish embankment, fishery etc. - Notwithstanding anything contained elsewhere in this Act, the Engineer or any other person duly authorised by him in this behalf may remove, dismantle or demolish any embankment, fishery, hut, building, sluice, obstruction, encroachment, or any other construction which in the opinion of the Engineer is likely to interfere with, counteract or impede any public embankment or any public watercourse] [Sections 32A and 32B inserted by W.B. Act 46 of 1981.].
