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[Cites 0, Cited by 1] [Section 4] [Entire Act]

Bengal Presidency - Subsection

Section 4(1) in The Bengal Alluvial Lands Act, 1920

(1)When the Collector has attached any alluvial land under section 3, he shall as soon as possible cause a survey to be made and a map to be prepared of the land, including the revenue, diara and other relevant survey lines.