Section 3 in The Bengal Alluvion and Diluvion Regulation, 1825
3. Where no usage established, claims how decided.
- Where [no boundary has been fixed under the provisions of section 101-A of the Punjab Land Revenue Act, 1887, as amended by the Punjab Riverian Boundaries Act, 1899, and] [Inserted by Punjab Reverian Boundaries Act, 1899.] there may be no local usage of the nature referred to in the preceding section, the general rules declared in the following section shall be applied to the determination of all claims and disputes relative to lands gained by alluvion or dereliction either of a river or the sea.
