(1)Alluvial land formed on any bank shall vest in the State Government but the bhumiswami, if any, of the land adjoining such bank shall be entitled to the use of the alluvial land so added to his holding free from the payment of land revenue during the current term of settlement, unless the area added to his holding exceeds one acre.(2)When the area of the alluvial land added to a holding exceeds one acre and it appears to the Sub-Divisional Officer that such land may, with due regard to the interest of the public convenience and public revenue, be disposed of, he shall offer such land in bhumiswami rights to the bhumiswami of such holding at a premium which shall not exceed twenty times the fair assessment of the land so formed. If the said bhumiswami shall refuse the offer, the Sub-Divisional Officer may dispose of the land in the prescribed manner.(3)Where any holding is diminished in area by diluvion to an extent greater than one acre, the land revenue payable on such holding shall be reduced.
