Section 6 in The Bengal Alluvion and Diluvion Act, 1847
6. Assessment of increments to revenue paying estates.
- [* * *] [Omitted by Act 16 of 1874.] Whenever on inspection of any such new map it shall appear to the local revenue-authorities that [other than land to which the provisions of Section 5-A apply] [Inserted by Bihar Act 15 of 1948.] has been added to any estate paying revenue directly to Government, they shall without delay assess the same with a revenue payable to Government according to the rules in force for assessing alluvial increments, and shall report their proceedings forthwith to the [* * *] ['Sadar' as repealed by Act 1 of 1903.] Board of Revenue, whose orders thereunder shall be final].
