Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] Bengal Presidency - Subsection Section 20(4) in The Bengal Agricultural And Sanitary Improvement Act, 1920 (4)The Collector may, on application or on his own motion, at any time, correct any mistakes in the calculation of the amount apportioned against landlord or tenant.
