12. [ Land gained by recess of river or sea.Any land gained by gradual accession to a [plot of land] [Substituted by the West Bengal Land Reforms (Amendment) Act, 1965 (XVIII of 1965).] whether from the recess of river or of the sea, shall vest in the State Government and the raiyat who owns [the plot of land] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.] shall not be entitled to retain such land as accretion thereto.]
