Section 3(2) in The Bengal Alluvial Lands Act, 1920
(2)When the Collector attaches any alluvial land under sub-section (1) [or sub section (1a)] [Words, brackets, figure and letter Inserted by Bengal Act 5 of 1935.], he may himself manage such land during the period of attachment, or may, if he thinks fit, appoint a receiver thereof, who, subject to the control of the Collector, shall have all such powers conferrable on a receiver appointed under the Code of Civil Procedure, 1908, as may be given to him by the Collector:Provided that neither the Collector nor the receiver shall make a settlement or resettlement of any [for a period exceeding one year nor shall be charge any salami for such settlement or re-settlement] [Words substituted by Bengal Act 5 of 1935.].
