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-courses and the works connected therewith, the [State Government] [Words, substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may, by an order to be published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], 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] [Word substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] may think fit.and may by a subsequent order fix the total sum payable during such number of years by the zamindars of the estates benefited by such repairs, maintenance and works :Provided that no order fixing such total sum shall be passed by the [State Government] [Words, substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] until three month after the amount of such estimate shall have been published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], 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] [Words, substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] for [its] [Word substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] consideration.
