Section 101A(1) in The Punjab Land Revenue Act, 1887
(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.
