15. When drainage-works are necessary, [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may order scheme to be carried out.
- Whenever it appears to the [[State] [These words 'Provincial Government' were substituted for the words' Governor in Council' by the Adaptation of India Laws Order in Council.] Government] that any drainage-work is necessary for the public health or for the improvement of the proper cultivation or irrigation of any land, or that protection from floods or other accumulations of water, or from erosion by a river is required for any land, the [[State] [These words were substituted for the words 'Government in Council' by the Adaptation of Indian Laws Order.] Government] may cause a scheme for such work to be drawn up and carried into execution, and the person authorised by the [ [State] [These words were substituted for the words 'Government in Council' by the Adaptation of Indian Laws Order.] Government] to draw up and execute such scheme may exercise in connection therewith the powers conferred on Canal-officers by sections 7, 8 and 9, and shall be liable to the obligations imposed upon Canal-officers by sections 10 and 34.
