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Bengal Presidency - Section

Section 42 in Bengal Survey Act, 1875

42. Power of Collector to take possession of land in dispute.

- If, after holding the necessary inquiry, the Collector is unable to discover which party was in possession of the disputed land when he instituted the inquiry under this section, the Collector may take possession of the land in dispute, and retain possession thereof until some party shall have established his right to the said land.