Section 3 in The Bengal Alluvion (Amendment) Act, 1868
3. Newly thrown up islands to be assessed.
- Whenever it shall appear to the local revenue-authorities that an island has been thrown upon in a large arb navigable river liable to be taken possession of by 5[the Government] under Clause 3, Section 4, of [Regulation 11 of 1825] [The Bengal Alluvion and Diluvion Regulation, 1825.] of the Bengal Code the local revenue authorities shall take immediate possession of the same fa [the Government] [Substituted by A.L.O. for 'the Crown'.] and shall assess and settle the land according to the rules in force in that behalf, reporting their proceedings forthwith for the approval of the Board of Revenue, whose order thereupon in regard to the assessment, shall be final:Provided, however, that any party aggrieved by the act of the revenue authorities in taking possession of any island as aforesaid shall be at liberty to contest the same by a regular suit in the Civil Court.
