(1)If any person satisfies the assessing authority that the amount of building tax paid by him exceed the amount with which such person is properly assessable under this Act, he shall be entitled to a refund of such excess.(2)The appellate authority in the exercise of its appellate powers or the revisional authority in the exercise of its revisional powers, if satisfied to the like effect, shall cause a refund to be made by the assessing authority of any amount found to have been wrongly paid or paid in excess.
