Section 14A(2) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
(2)The Collector shall, on application made to him by the landlord in the prescribed manner, fix in respect of any premises the increase or decrease referred to sub-section (1):Provided that the Collector may by notice in writing to the landlord suo motu decrease the rent compensation, if no application from the landlord for such decrease is received by him within a period of ninety days from the date on which the decrease in municipal rates and taxes take effect.
