Section 5 in The Bengal Alluvion (Amendment) Act, 1868
5. Power to apply for ways across islands.
- Whenever an island, of which possession shall have been taken by [the Government] [Substituted by Adaptation of Law Order for 'the Crown'.] under Section 3 of this Act, shall become attached to the mainland, and person having an estate or interest in any part of the riparian mainland to which such island may become attached while it is in the possession of [the Government] [Substituted by Adaptation of Law Order for 'the Crown'.] may apply to the Collector, to take measures for the construction of ways, paths and roads on the island; the costs thereof to be equally divided between the applicant [and the State Government] [Substituted by A.O. for 'and the Government'.],
