15. Re-valuation may be of particular estates or tenures only.
- At any time at 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'] might order a re-valuation of a district or part of a district to be made as provided by Section 12, [they] [Substituted by by the Bihar and Orissa Cess (Amendment) Act, 1916 (Bihar and Orissa Act 1 of 1916) for 'he'.] may, if [they] [Substituted by by the Bihar and Orissa Cess (Amendment) Act, 1916 (Bihar and Orissa Act 1 of 1916) for 'he'.] think fit, instead of so ordering, make an order that particular estates or tenures only in such district or part of a district shall be revalued.
