- If it shall appear to the [District Magistrate] [Substituted by Bengal Act 1 of 1892.] that the deficiency of the funds to the credit of the Village Chaukidari Fund has been caused by an erroneous assessment, the [District Magistrate] [Substituted by Bengal Act 1 of 1892.] shall call for the assessment and revise the same as he shall think proper, and shall remit the same to the panchayat, and such panchayat shall forthwith proceed to levy the sums respectively appearing to be due by such revised assessment.
