Section 1 in The Bengal Alluvion and Diluvion Act, 1847
1. Repeal of enactments.
- It is hereby enacted that such parts of the Regulations of the Bengal Code as establish tribunals and prescribe rules of procedure for investigations regarding the liability to assessment of lands gained from the sea or from rivers by alluvion or dereliction, or regarding the right of Government to the ownership thereof, shall, from the date of the passing of this Act, cease to have affect within the [States] [Substituted by A. L. O.] of [West Bengal] [Substituted by Indian Independence (Adaptation of Central Acts and Ordinances) Order, 1948 for 'Bengal'.] Bihar [ana Orissa] [* *] ['And, that all such investigations pending before the Collectors and Deputy Collectors in the said Provinces at the said date shall forthwith be discontinued', repealed by Act 12 of 1891]; and that no measures shall hereafter be taken for the assessment of such lands, or for the assertion of the right of Government to the ownership thereof except under the provisions of this Act.
