Section 5 in The Bengal Alluvion and Diluvion Act, 1847
5. Deduction from jama of estates from which lands have been washed away.
- [* * *] [Words repealed by Act 16 of 1874 omitted.] Whenever on inspection of any such new map it shall appear to the local Revenue-authorities that land has been washed away from or lost to any State paying revenue directly to Government, they shall without loss of time make a deduction from the sadar jama of the said estate equal to so much of the whole sadar jama of the estate as bears to the whole the same proportion as the mufassal jama of the land lost bears to the mufassal jama of the whole State; but, if the mufassal jama of the whole estate or of the land lost cannot be ascertained to the satisfaction of the local Revenue-authorities, then the said local Revenue-authorities shall make a deduction from the sadar jama of the estate equal to so much of the whole sadar jama of the estate as bears to the whole the same proportion as the land lost bears to the whole estate. And this deduction, with the reasons thereof, shall be forthwith reported by the local Revenue-authorities for the information and orders of the * * [Board of Revenue] [Sadar which was repealed by Act 1 of 1903 omitted.] whose orders thereupon shall be final.
