63. Grant of alluvial land vesting in the [Government] [This word was substituted for the word 'Crown', by the Adaptation of Laws Order, 1950.].
- When it appears to the Collector that any alluvial land, which vests under any law for the time being in force in [the State Government] [These words were substituted for the words 'the Crown for the purposes of the Province', by the Adaptation of Laws Order, 1950.], may with due regard to the interests of the public revenue be disposed of, he shall offer the same to the occupant (if any) of the bank or shore on which such alluvial land has formed.The price of the land so offered shall not exceed three times the annual assessment thereof.If the said occupant shall refuse the offer, the Collector may dispose of the land without any restrictions as to the price to be asked.For the purpose of this section, notwithstanding anything contained in section 3, if the bank or shore has been mortgaged with possession, the mortgagor shall be deemed to be the occupant thereof.]
