203. [ Alluvion and diluvion. [Substituted by M.P. Act No. 23 of 2018]
(1)Alluvial land formed on any bank shall vest in the State Government but the Bhumiswami, if any, of the Hand adjoining such bank shall be entitled to the use of the alluvial land so added to his holding free from the payment of land revenue till the land survey is undertaken, unless the area added to his holding exceeds half hectare.(2)Where any holding is diminished in area by diluvion to an extent greater than half hectare, the land revenue payable on such holding shall be reduced.]
