Section 3(3) in The Bengal Alluvial Lands Act, 1920
(3)Nothing in this section shall preclude any party interested from showing, before the Collector makes an order of reference under section 5, sub-section (1), that no such dispute as aforesaid exists or is likely to arise; and the Collector, if satisfied that no such dispute as aforesaid exists or is likely to arise, shall cancel his order of attachment under subsection (1), [or sub-section (1a)] [Words, brackets, figures and letter inserted, by Bengal Act 5 of 1935.], and all further proceedings thereon shall be stayed, but, subject to such cancellation, the said order shall be final. [The Collector may, if he thinks fit, cancel his order of attachment under sub-section (1) or sub-section (1a) in respect of a portion of the attached land and continue proceedings in respect of the remainder of such land.] [Words, bracket, figures and letter inserted by Bengal Act 5 of 1935.]
