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State of West Bengal - Section

Section 25 in West Bengal Land Reforms Act, 1955

25. Grounds for alteration of revenue.

—The revenue payable by a raiyat may, in the manner to be prescribed, be altered by the Revenue Officer, if the land held by the raiyat and his family has increased or decreased in area by diluvion, amalgamation, purchase, partition, subdivision, acquisition or any other cause whatsoever subsequent to he determination of revenue.