Section 8(4) in The Bengal Alluvial Lands Act, 1920
(4)to regulate the procedure to be followed in making a reference to the Court under section 5, sub-section (1);] [Clauses (3a) and (3b) inserted by Bengal Act 5 of 1935.][* * * * * * * * *] [Clauses (5) omitted by Bengal Act 5 of 1935.]
