101A. [ Power to fix boundary between riverain estates. [Sections 101-A to 101-F were added by the Punjab Riverain Boundary Act. 1889 (I of 1889), section 2.]
(1)When any two or more estates are subject to river action and the limits of any such estates are by any law, custom, decree or order applicable thereto, liable to vary according as variations may from time to time occur in the course or action of such river, the [State Government] [Sub-section (1) substituted by Punjab Act 1 of 1968, section 3 and shall be deemed to have substituted with effect from Rabi of the Agricultural year, 1966-67.] may [-] [The words 'in its discretion' were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] order a permanent boundary line to be fixed between any such estates or such portion thereof as are liable to river action.(2)Upon an order being made under sub-section (1) the Collector shall fix a boundary line between such estates or portions of such estates accordingly, and shall demarcate the same, in accordance with the rules (if any) made under section 100 and the provisions of section 101.(3)Every such boundary line shall be fixed with due regard to the history of the estates and the interests of the persons respectively owning them or possessing rights therein, in such manner as may be just and equitable in the circumstances of each case.(4)No such boundary line shall be deemed to have been permanently fixed until it has been approved by the Financial Commissioner.
