64. Temporary right to alluvial lands of small extent.
- When alluvial land forms on any bank or shore, the occupant, if any, of such bank or shore shall be entitled to the temporary use [*] [The words 'and occupation' were repealed by Bombay 4 of 1913, Section 23.] thereof unless or until the area of the same exceeds [one] [This word was substituted for the words 'half an' by Bombay 4 of 1913, section 23.] acre [*] [The words 'and also exceeds one-tenth of the area of his holding' were repealed, by Bombay 4 of 1913, section 23.], When the area of the alluvial land exceeds the said extent, it shall be at the disposal of the Collector subject to the provisions of the last preceding section.[****] [The second paragraph was repealed, by Bombay 4 of 1913, section 23.]
