(2)Without prejudice to the generality of the foregoing power, the Board may-(a)have a survey made of the khar and tidal lands in the State to which this Act applies;(b)prepare a list of-(i)all embankments,(ii)the lands benefited or to be protected by each such embankment, and(iii)the names of landlords and tenants of such lauds;(c)form units having regard to the contours of embankments constructed or to be constructed for the protection of lands and the homogeneity, of the plots of lands protected or to be protected thereby;(d)prepare schemes for the construction, maintenance and preservation of embankments and other prescribed objects;(e)with the sanction of and on such terms as may be approved by the State Government, take over for maintenance or reconstruction any work per-taming to the development of khar lands done by the State Government or any public body;(f)remove encroachments on inland waterways;(g)supervise all work in connection with the better cultivation of khar lands;(h)reclaim tidal lauds for the purpose of bringing them under cultivation; and(i)generally do all that is necessary for carrying out the objects of the Act.
