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Bengal Presidency - Section

Section 20 in Village Chaukidari Act, 1870

20. District Magistrate may revise assessment. - No appeal, as of right, shall lie from any order passed by a panchayat as regards the revision of any assessment; but the [District Magistrate] may call for the general list of assessment in any village, and shall so call-for such list on the application of ten rate payers in such villages, and may pass such orders on any list so called for as he may think proper.