Section 17A in Rules Under the Land and Revenue Regulation
17A. [ [Inserted vide Notification No. RSS. 351/64/92, dated 18th May 1967.]
The Deputy Commissioner may at any time on application or of his own motion, assess increment or grant reduction in the revenue in proportion to the change in area of the lease as a result of gain by alluvion or by dereliction' of a river, or loss by diluvion, during the currency of the settlement :Provided that no such revision of the revenue and area of the lease shall be made until the parties concerned had been given reasonable opportunity of being heard.]
