Section 4A(gj) in The West Bengal Rural Employment And Production Act, 1976
(gj)[ where there is an apparent mistake in the determination of interest under clause (gi), the notified authority may, on his own motion within four years, or upon application made by an owner of a [coal-bearing land] [Clauses (ga) to (gl) inserted by W.B. Act 1 of 1986.] 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;]
