Section 4A(2) in The Bengal Alluvial Lands Act, 1920
(2)On receipt of a statement of claim referred to in sub-section (1) the Collector shall examine the claim and call for such further particulars, if any, as he considers necessary, and shall, if he is satisfied that the claim is bona fide, enter the name of the claimant in the list of claimants. The Collector may exclude from the said list the name of any claimant who fails to supply any of the required particulars. If any part of the attached land is claimed [by any Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], the Collector shall [include that Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] in the said list of claimants.
