15. Re-valuation may be of particular estates or tenures only. -
At any time at which the [Board of Revenue] [Words and figures inserted by Bengal Act 5 of 1915 in Eastern Bengal and Bengal Act 4 of 1910 in Western Bengal.] might order a re-valuation of a district or part of a district to be made as provided by section 12,[they] [Word substituted by Bengal Act 5 of 1915 in Eastern Bengal and Bengal Act 4 of 1910 in Western Bengal.] may, if [they] [Word substituted by Bengal Act 5 of 1915 in Eastern Bengal and Bengal Act 4 of 1910 in Western Bengal.] 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.
