83. Determination of proportion of profits when property in different districts. -
Whenever any property assessable under this chapter lies in two or more districts, the [Board of Revenue] [Words substituted by Bengal Act 5 of 1915.] shall from time to time determine, out of [the total annual despatches or the total annual net profits, as the case may be,] [Words substituted by West Bengal Act 23 of 1964.] stated in the return, or in the valuation of [such despatches issuing from, or such profits accruing in, the territories] [Words substituted by West Bengal Act 23 of 1964.][within its jurisdiction] [Words substituted by Bengal Act 5 of 1915.], and ascertained in any manner as aforesaid, the proportions in which such property shall be assessed in each of the said districts respectively, and the proportion of the road cess due thereon which shall be assigned to the [District Road Fund] [Words substituted by Bengal Act 3 of 1885.] of each district concerned.
