Section 56(4) in Himachal Pradesh Waqf Rules, 2016
(4)In case the Chief Executive Officer is of the opinion that the return submitted under sub-rule (1) is incorrect or false in any material particular, or the contents of such return do not comply with the provisions of the Act or the rules made or any order issued by the Board, he may, after calling upon the mutawalli to show cause within the time specified in the notice as to why such assessment of the return shall not be revised.
