Section 12 in The Bengal Rent Settlement Act, 1879
12. Enhancement when to take effect.
- If publication of the copy of a jamabandi or of extracts therefrom, as provided in section 9 of this Act is made within the first six months of the year of the era current in the district, the enhancement may take effect from the beginning of the year in which such publication may have been made; otherwise it shall take effect from the beginning of the next following year.
