(1)Notwithstanding anything contained in Chapter II the Board of Revenue may, if they think fit, [order] [For a list of Orders made under sections 37A see the B. & O. R. & O., Volume I, Part 6.] that a valuation shall be made by the Settlement Officer of any local area, estate or tenure, or part thereof, in respect of which-(a)a record-of-rights is being prepared or revised under Chapter X of the [Bengal Tenancy Act, 1885] [The Act is now known as the Bihar Tenancy Act, 1885.] , or any other law for the time being in force, or(b)a record-of-rights so prepared or revised is being maintained by an office appointed by the [State] [Substituted by the A.L.O. for 'Provincial'.] Government in that behalf.
