Section 27 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
27. Persons likely to be prejudicially affected to be heard
If, at any stage of the inquiry, the Accountability Commission,(a)considers it necessary to inquire into the conduct of any person; or(b)is of opinion that the reputation of any person is likely to be pre-judicially affected by the inquiry the Accountability Commission shall give to that person a reasonable opportunity of being heard in the inquiry and to produce evidence in his defence :Provided that nothing in this section shall apply where the credit of a witness is being impeached.
