Section 2 in The Bengal Alluvion and Diluvion Regulation, 1825
2. Claims and dispute as to the alluvial lands to be decided by usage when clearly recognized and established.
- Whenever any clear and definite usage of shikast paiwast respecting the disjunction and junction of land by the encroachment or recess of a river may have been immemorially established, for determining the rights of the proprietors of two or more contiguous estates divided by a river (such as that the main channel of the river dividing the estate) shall be the constant boundary between them, whatever changes may take place in the course of the river, by encroachment on one side and accession on the other), the usage so established shall [unless and until a boundary is fixed under the provisions of section 101-A of the Punjab Land Revenue Act, 1887 as amended by the Punjab Riverian Boundaries Act, 1899] [Inserted by Punjab Riverian Boundaries Act, 1899.] govern the decision of all claims and disputes relative to alluvial land between the parties whose estates may be liable to such usage.
