Section 14A(3) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
(3)(a)The rent compensation may be revised only if there has been an increase or decrease in the market value of the premises.(b)Such revision shall be made on application made to the Collector by the landlord in the prescribed manner:Provided that no such application shall be entertained until after the expiry of a period of five years from the date on which the compensation was last fixed:Provided further that in the case of decrease in the market value of the premises, the Collector may by notice in writing to the landlord suo motu revise the rent compensation, if no application from the landlord for such revision is received by him within a period of ninety days from the expiry of the period of five years as aforesaid.
