Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Bengal Presidency - Subsection Section 8(6a) in The Bengal Alluvial Lands Act, 1920 (6a)[ to provide for the creation of an Alluvial Lands Dispute Fund in any district and the administration of the same; and] [Clauses (6a) inserted by Bengal Act 5 of 1935.]
