Section 203(2) in The C.G. Land Revenue Code, 1959
(2)When the area of the alluvial land added to a holding exceeds one acre and it appears to the Sub-Divisional Officer that such land may, with due regard to the interest of the public convenience and public revenue, be disposed of, he shall offer such land in bhumiswami rights to the bhumiswami of such holding at a premium which shall not exceed twenty times the fair assessment of the land so formed. If the said bhumiswami shall refuse the offer, the Sub-Divisional Officer may dispose of the land in the prescribed manner.
