Section 24 in The Acquired Territories (Merger) Act, 1960
24. Parganas - Jessore
It is agreed that the mean of the two respective claims of India and Pakistan should be adopted, taking the river as a guide,'as far as possible, in the case of the latter dispute. (Ichhamati river).* * * * * *(7)Piyain and Surma river regions to be demarcated in accordance with the relevant notifications, cadastral survey maps and; if necessary, record of rights. Whatever the result of this demarcation might be, the nationals of both the Governments to have the facility of navigation on both these rivers.* * * * * *(10)Exchange of old Cooch Behar enclaves in Pakistan and Pakistan enclaves in India without claim to compensation for extra area going to Pakistan, is agreed to.* * * * * *(signed)(M.S.A. BAIG)Foreign Secretary,Ministry of Foreign Affairs and Commonwealth Relations, Government of Pakistan, NEW DELHI, SEPTEMBER,10, 1958.(signed)(M. J. DESAI)Commonwealth Secretary, Ministry of External Affairs, Government of India.
