Section 17A(6) in Bihar Privileged Persons Homestead Tenancy Act, 1947
(6)The Collector on his own motion, or on any information received by him that the rent fixed by the Circle Officer is not proper, may review the orders passed by the Circle Officer regarding the fixation of such rent and may pass such orders redetermining the rent, as he deems fit.] [Inserted by Amendment Act 11 of 1989]
