Section 14(6) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999
(6)The Inspector may, by order, in writing, cancel the general revision made under sub-rule (2), if in his opinion, the revision made discloses that the assessment has been enhanced or reduced without reasonable basis and shall direct the conduct of fresh revision by any person authorised by him in this behalf (other than the person whose revision is cancelled under this rule) in respect of such period as he considers necessary. The procedure for the revision so ordered by the Inspector shall be in the manner provided for in these rules for the assessment of house-tax:Provided that, the revision ordered by the Inspector under this rule shall not have the effect of postponing the next general revision.
