(2)On the day fixed for the hearing of the case or any other day to which the hearing may be adjourned, the proprietor or tenure holder shall briefly state his case and produce evidence in support of his case.The Collector or his representative shall then state his case and produce evidence, if any, and may then address the Tribunal generally on the whole case.The party beginning may then reply generally on the whole case:Provided that the Tribunal may admit any evidence at any stage before pronouncing the award.
