Section 3 in The Bengal Alluvion and Diluvion Act, 1847
3. Power to direct new surveys of riparian lands.
- [Within the said [States] [Words in Sections 2 and 3, repealed by Act 16 of 1874 omitted.] it shall be lawful for the [States] [Substituted by A. L. O.] Government, in all districts or parts of district of which a revenue-survey may have been or may hereafter be completed and approved by Government, to direct from time to time, whenever ten years from the approval of any such survey shall have expired, a new survey of lands on the banks of river and on the shores of the sea, in order to ascertain the changes that may have taken place since the date of the last previous survey, and to cause new maps to be made according to such new survey.]
