Section 31 in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
31. Land gained by the recess of river. -
Where after the imposition of ceiling under this Act, any land is, by recession of any river, added to any holding, under any law or custom and the area of the land so added, together with the area of other existing land held by a tenure-holder, exceeds the ceiling area applicable to him -(i)such land shall, to the extent necessary to make up the ceiling area applicable to him and contiguous to his existing holding, be deemed to be settled with the tenure-holder subject to the payment of proportionate additional land revenue and on the same terms and conditions as his existing holding;(ii)Bengal Regulation XI of 1825. - The area in excess of the ceiling area applicable to tenure-holder, shall, notwithstanding anything to the contrary in the Bengal Alluvion or Diluvion Regulation, 1825, or any custom or usage, for the time being in force, vest in the State Government; and(iii)the land vesting in the State Government under the provisions of clause (it) shall be surplus land and shall be dealt with as such in accordance with the provisions of this Act.
