Section 78A(gj) in The West Bengal Primary Education Act, 1973
(gj)[ where there is an apparent mistake in the determination of interest under clause (gi), the notified authority may, on his own motion within four years, or upon application made by an owner of a [coal-bearing land] [Clauses (ga) to (gl) inserted by W.B. Act 1 of 1986.] within six mouths, from the date of such determination, rectify the amount of interest payable by such owner and issue a fresh notice in the prescribed manner;]
