Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Bengal Presidency - Subsection Section 8(2) in The Bengal Alluvial Lands Act, 1920 (2)to regulate the procedure to be followed by the Collector or receiver in the management of such land during the period of attachment;
