Section 2 in The Bengal Alluvion (Amendment) Act, 1868
2. Accession to island considered increment thereto.
- It is hereby declared that when any island shall, under the provisions of Clause 3, Section 4, of [Regulation 11 of 1825] [The Bengal Alluvion and Diluvion Regulation, 1825.] of the Bengal Code, be at the disposal of [the Government] [Substituted by A.L.O. for 'the Crown'.], all lands gained by gradual accession to such island, whether from a recess of the river or of the sea, shall be considered an increment to such island, and shall be equally at the disposal of [the Government] [Substituted by A.L.O. for 'the Crown'.],
