(1)Whenever, in respect of any proceeding under this Act, an income-tax authority ceases to exercise jurisdiction and is succeeded by another who has and exercises jurisdiction, the income-tax authority so succeeding may continue the proceeding from the stage at which the proceeding was left by his predecessor.(2)Before the proceeding referred to in sub-section (1) is so continued, the assessee concerned may demand that––(a)the previous proceeding or any part thereof be reopened; or(b)he be reheard before any order of assessment is passed against him.[Similar to Section 129 from The Income Tax Act, 1961.-Also Refer]
