6. Recommendation by the West Bengal Legislative Assembly for imposition of improvement levy. -
No expenditure shall be incurred for the construction of any improvement work in respect of which the [State Government] [Words 'Provincial Government' substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] intends to impose an improvement levy, and no improvement levy shall be imposed in respect of any improvement work, unless the [West Bengal] [Words substituted for the words 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] Legislative [Assembly] [Word was substituted for the word 'Council' by the Government of India (Adaptation of Indian Laws) Order, 1937.] has, by a resolution, recommended the imposition of an improvement levy in respect of such work :Provided that nothing in this section shall apply to the Damodar Canal (including the Eden Canal) and [the Mayuraskshi Reservoir Project, including] [Words inserted by W.B. Act 24 of 1954.] the Bakreswar Canal.
