Section 16 in West Bengal Land Reforms Rules, 1965.
16. [ Manner of alteration of revenue under section 25. Subject to the provisions of section 24,
(a)when the land held by a raiyat and his family has increased in area by amalgamation, purchase or any other cause, the revenue payable for the land shall be increased by an amount which bears the same proportion to the entire revenue demand of the land prior to such increase in area.(b)when the land held by a raiyat and his family has decreased in area by diluvion, partition, subdivision, acquisition or any other cause, the revenue payable for the land shall be decreased by an amount which bears the same proportion to the entire revenue demand of the land prior to such decrease in area.][substituted by Notification No. 3071-L-Ref., dated 10.7.2001 w.e.f. 10.7.2001.]
