Section 4 in The Bengal Alluvion (Amendment) Act, 1868
4. Subsequent junction to mainland not to affect Government right.
- Any island of which possession may have been taken by the local revenue-authorities on behalf of [the Government] [Substituted by A.L.O. for 'the Crown'.] under Section 3 of this Act shall not be deemed to have become an accession to the property of the person by reason of such channel becoming fordable after possession of such island shall have been so taken.
