47. Assessment of land revenue in cases of diluvion.
- Every holder of land paying revenue in respect thereof shall be entitled, subject to such rules as may be from time to time made in this behalf by the [the [State] [The words 'Provincial Government' were substituted for the words 'Governor Council' by the Adaptation of Indian Laws Order in Council.] Government], to a decrease of assessment if any portion thereof not being less than half an acre in extent, [***] [The words 'not less than one-tenth of the holding' were repealed by Bombay 4 of 1913, section 13.] is lost by diluvion.[****] [The definition of 'holding' was repealed, by the Adaptation of Law's Order, 1950.]
