5. Survey of lands hitherto used for obtaining earth for repairs. -
All plots or parcels of land which, before the commencement of this Act, have been used for the purpose of obtaining earth or other materials for the repair of any public embankment, water-course or embanked tow-path as aforesaid, or which by agreement have been substituted for such lands, shall be deemed to be at the disposal of [the State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] for such purpose, without payment of compensation for the use or removal of such earth or other materials.The Collector may cause all such plots or parcels to be ascertained surveyed and demarcated.
