(1)Notwithstanding anything contained in Chapter II the Board of Revenue may, if they think fit, order that a valuation shall be made by the Settlement Officer of any local area, estate or tenure, or part thereof, in respect of which-(a)a record-of-rights is being prepared or revised under Chapter X of the Bengal Tenancy Act, 1885, or any other law for the time being in force, or(b)a record-of-rights so prepared or revised is being maintained by an officer appointed by the [State] [Substituted by the Adaptation;- of Laws Order for 'Provincial'.] Government in that behalf.
