102. Power of Board to order a new allotment of the land-revenue.
- If it is proved to the satisfaction of the [Board] [Substituted for 'Lieutenant Governor' by B. & O. Act 3 of 1916, Section 2 and Schedule, Part II.] at any time within six years from the date of the confirmation or sanction of a partition by the Commissioner or the Board, as the case may be, whether or not upon inquiry made under Section 101, that through any fraud or error at the time of making the partition the assets of the lands assigned to any separate estate were not in proportion to the amount of land revenue for which such estate was made liable, or that the amount of land-revenue assessed on any separate estate was not in proportion to the assets of the lands assigned to such estate, the [Board] [Substituted for 'Lieutenant Governor' by B. & O. Act 3 of 1916, Section 2 and Schedule, Part II.] may order a new allotment of the land-revenue upon the separate estates in accordance with the principles prescribed in this Act, on an estimate of the assets of each such estate as they stood at the time of the partition, such estimate being made on such evidence and information as may be procurable.
