Section 10 in The Chota Nagpur Rural Police Act, 1914
10. [ Revision or confirmation of assessment. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force vide B. & O. Act 3 of 1922, section 2[2] and Schedule II.]
- Any person who is dissatisfied with the amount at which he has been assessed may apply to the Deputy Commissioner, either orally or in writing, for a revision of the assessment;and Deputy Commissioner may amend, remit or confirm the assessment.]
