Section 6 in The Bengal Alluvion and Diluvion Act, 1847
6. Assessment of increments to revenue paying estates.
- [* * *] [Words in Sections 6 and 9, repealed by Act 16 of 1874 omitted.] Whenever on inspection of any such new map it shall appear to the local Revenue-authorities that land [other than land to which the provisions of Section 5A apply] [Inserted by Bihar Act 15 of 1948.] has been added to any estate paying revenue directly to Government, they shall without delay assess the same with a revenue payable to Government according to the rules in force for assessing alluvial increments, and shall report their proceedings forthwith to the * * [Board of Revenue, whose orders thereupon shall be final] [Sadar which was repealed by Act 1 of 1903 omitted.].
