Section 1 in The (Bengal) Alluvion and Diluvion Act, 1847
1. Repeal of enactments.
- It is hereby enacted that such parts of the Regulations of the Bengal Code as establish tribunals and prescribe rules of procedure for investigations regarding the liability to assessment of lands gained from the sea or from rivers by alluvion or dereliction, or regarding the right of Government to the ownership thereof, shall, from the date of the passing of this Act, cease to have effect within the Provinces of Bengal, Bihar and Orissa and that no measures shall hereafter be taken for assessment of such lands, or for the assertion of the right of Government to the ownership thereof except under the provisions of the Act.
