83. Power of State Government to direct fresh survey and revision of assessment.
- It shall be lawful for the State Government to direct at any time, a fresh survey or any operation subsidiary thereto:Provided that, where a general classification of the soil of any area has been made a second time, or where any original classification of the soil of any area has been approved by the State Government as final, no such classification shall be again made with a view to the revision of the assessment of such area except when the State Government considers that owing to changes in the condition of the soil of such area or any errors in classification, such reclassification is necessary.
