14. Proclamation to make return of lands to be issued.
- Wherever the [Board of Revenue] [Substituted by Act 1 of 1916 for 'Lieutenant-Governor'.] has ordered [under Section 12] [Inserted by Section 4 of the Bengal Cess (Amendment) Act, 1910 (Bengal Act 4 of 1910).] that a valuation or a revaluation of any district or part of a district shall be made for the purposes of this Act, the Collection of the district shall cause a proclamation to be issued requiring every holder of an estate or tenure which is liable to pay an annual amount of revenue or an annual amount of rent exceeding one hundred rupees and every holder of a revenue-free estate or rent-free tenure the gross annual rental of which exceeds one hundred rupees, severally to lodge at the office of such Collector within one month a return of all lands comprised in his estate or tenure in the form in Schedule (A) contained, giving the particulars in such form set forth.Publication of proclamation. - The Collector of the district shall cause such proclamation to be published by affixing a copy thereof in some conspicuous place in the office of such Collector, in every Civil Court, in every police station and in the office of every Sub-Divisional Officer within the district, and in any other manner which the [Board of Revenue] [Substituted by the Bihar and Orissa Cess (Amendment) Act, 1916 (Bihar and Orissa Act 1 of 1916) for 'Lieutenant-Governor'] may from time to time direct.
