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State of Maharashtra - Section

Section 3 in The Bengal Alluvion and Diluvion Regulation, 1825

3. Where no usage established claims how decided.

- Where there may be no local usage of the nature referred to in the preceding section, the general rules declared in the following section shall be applied to the determination of all claims and disputes relative to lands gained by alluvion or by dereliction either of a river or the sea.