Section 3 in The (Bengal) Alluvion and Diluvion Act, 1847
3. Power to direct new surveys of riparian lands.
- Within the said provinces it shall be lawful for the Provincial Government in all districts or parts of districts of which a revenue-survey may have been or may hereafter be completed and approved by Government, to direct, from time to time, whenever ten years from the approval of any such survey shall have expired, a new survey of lands on the banks of rivers and on the shores of the sea, in order to ascertain the changes that may have taken place since the date of the last previous survey, and to cause new maps to be made according to such new survey.
