Section 71(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(2)In disposing of an appeal, the Tribunal may, after giving the appellant an opportunity of making his representations, confirm or reduce or annul the rates of tax [* * *] [The expression 'and the Annual Valuation shall be assessed under section 35' omitted by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1998 (Tamil Nadu Act 30 of 1998).] or confirm the refusal or direct the grant of a licence, or pass such other orders, including consequential orders, as it may deem fit.
