Section 78B(hj) in The West Bengal Primary Education Act, 1973
(hj)[ where there is an apparent mistake in the determination of interest under clause (hi), the prescribed authority may, on his own motion within four years, or upon application made by an owner of a tea estate within six months, from the date of such determination, rectify the amount of interest payable by such owner and issue a fresh notice in the prescribed manner;] [Clauses (ha) to (hi) inserted by W.B. Act 8 of 1990.]
