Section 5(1) in The Bengal Alluvial Lands Act, 1920
(1)When the survey and map referred to in section 4, sub-section (1), have been completed the Collector shall as soon as possible pass an order making a reference to the principal Civil Court of original jurisdiction in the district for a decision as to what person has a title to the land, [and shall include in the order the list of claimants referred to in section 4A and shall state-(a)whether any land claimed by any such claimant has been identified as being included in the land which is the subject of the reference.(b)the costs incurred under section 3, section 4, sub-section (1), section 4A, sub-section (1), and the cost of preparation of the reference made under this sub-section,(c)the value of the land, and(d)the names of any persons who have filed statements of claim under section 4A and whose names are not included in the list of claimants.][In the case of any land referred to in section 3, sub-section (1a), the reference shall be made to the principal Civil Court of original jurisdiction in the district in which, in the opinion of the Collector, the major portion of the attached land is situated] [This para, inserted by Bengal Act 5 of 1935.].
