(1)After all the returns relating to a year have become due, the Assessing Authority shall, with regard to every land-holder liable to pay tax for such year or part thereof, proceed to determine the annual value and assess the amount of tax.(2)Where the returns filed by a land-holder appear to disclose the annual value correctly, the Assessing Authority may determine the annual value and assess the tax accordingly.(3)The Assessing Authority may, on being satisfied-(a)that no returns have been filed; or(b)that returns showing incorrect annual value or the amount of tax have been filed; or(c)that there are reasons to make enquiry. -fix a date and require the land-holder to appear before him on such date and produce books of accounts and other evidence for assessment of tax.(4)The Assessing Authority may issue summons to any person requiring him to appear for being examined or to produce any document in his possession for assessment of tax with regard to any land-holder.(5)After recording the oral evidence, if any, and examining the books of accounts and other documents produced before him and making such enquiry as he considers necessary, the Assessing Authority may-(a)determine the annual value and assess the tax as disclosed by the land-holder; or(b)refuse to accept the annual value as disclosed by the landholder and made determination of annual value and assessment of tax to the best of his judgment.
