Section 8(3a) in The Bengal Alluvial Lands Act, 1920
(3a)[ to regulate the procedure to be followed by the Collector in distributing the net receipts from attached land, when the attachment is cancelled under section 3, sub-section (3), and when the Civil Court passes a decree under section 5;] [Clauses (3a) and (3b) inserted by Bengal Act 5 of 1935.]
