(5)The Appellate Tribunal may, after giving both parties to the appeal an opportunity of being heard, pass such orders thereon as it thinks fit, and any such orders may include an order enhancing the assessment or penalty:[Provided that if the valuation of any asset is objected to, the Appellate Tribunal shall,-(a)in a case where such valuation has been made by a Valuation Officer under section 16-A, also give such Valuation Officer an opportunity of being heard;(b)in any other case, on a request being made in this behalf by the ] [Substituted by Act 45 of 1972, Section 12, for " Provided that" (w.e.f. 1.1.1973). ][Assessing Officer] [ Substituted by Act 4 of 1988, Section 127, for " Wealth-tax Officer " (w.e.f. 1.4.1988).][, give an opportunity of being heard also to any Valuation Officer nominated for the purpose by the ] [Substituted by Act 45 of 1972, Section 12, for " Provided that" (w.e.f. 1.1.1973). ][Assessing Officer] [ Substituted by Act 4 of 1988, Section 127, for " Wealth-tax Officer " (w.e.f. 1.4.1988).][:Provided further that no order enhancing an assessment or penalty shall be made unless the person affected thereby has been given a reasonable opportunity of showing cause against such enhancement.] [Substituted by Act 45 of 1972, Section 12, for " Provided that" (w.e.f. 1.1.1973). ][(5-A) In every appeal, the Appellate Tribunal where it is possible, may hear and decide such appeal within a period of four years from the end of the financial year in which such appeal is filed under sub-section (1)] [Inserted by Act 46 of 1964, Section 23 (w.e.f. 1.4.1965). ][or sub-section (2)] [ Substituted by Act 4 of 1988, Section 127, for " Wealth-tax Officer" (w.e.f. 1.4.1988).][;(5-B) The cost of any appeal to the Appellate Tribunal shall be at the discretion of that Tribunal.] [Inserted by Act 46 of 1964, Section 23 (w.e.f. 1.4.1965). ][* * *] [ Omitted by Act 21 of 1998, Section 71 (w.e.f. 1.10.1998).]
