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Bengal Presidency - Section

Section 15 in Cess Act, 1880

15. Re-valuation may be of particular estates or tenures only. - At any time at which the [Board of Revenue] might order a re-valuation of a district or part of a district to be made as provided by section 12,[they] may, if [they] think fit instead of so ordering, make an order that particular estates or tenures only in such district or part of a district shall be revalued.