Section 6 in The (Bengal) Alluvion and Diluvion Act, 1847
6. Assessment of increments to revenue paying estates.
- Whenever on inspection of any such new map it shall appear to the local Revenue authorities that land has been added to any estate paying revenue directly to Government, they shall without delay assess the same with a revenue payable to Government according to the rules in force for assessing alluvial increments, and shall report their proceedings forthwith to the Board of Revenue, whose orders thereupon shall be final.
