Section 17A in Rules Having The Force of Law and Executive orders Relating to Forests
17A. - The Deputy Commissioner may, at any time on application or of his own motion, assess increment or grant reduction in the revenue in proportion to the charge in area of the lease as a result of gain by alluvion by dereliction of a river, or loss by diluvion, during the currency of the settlement:
Provided that no such revision of the revenue and area of the lease shall be made until the parties concerned had been given reasonable opportunity of being heard.
