Section 444 in Rajasthan Land Revenue (Land Records) Rules, 1957
444. Effect of removal of the land assigned by diluvian.
- If an estate or plot, of which the revenue was assigned, once swept away, has ceased up exist, the assignee has no claim to the revenue of alluvial deposits afterwards formed upon the same site, unless when the original owners are be entitled to recover possession of the newly formed land on the ground of their previous ownership.
