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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Bengal Presidency - Subsection

Section 2(a) in The Bengal Alluvial Lands Act, 1920

(a)"alluvial land" means land which is gained from a river or the sea in any of the ways referred to in the Bengal Alluvion and Diluvion Regulation, 1825, the Bengal Alluvion and Diluvion Act, 1847, or the Bengal Alluvion (Amendment) Act, 1868, and includes reformations in situ; and