(1)Notwithstanding anything contained in this Chapter, where the prescribed authority is satisfied that any property has been erroneously valued or assessed through fraud, accident or mistake, whether on the part of the Municipality or any committee or officer or employee of the Municipality or the assessee, it may, after giving the assessee an opportunity of being heard and after making such inquiry, as it may deem fit, pass an order amending the valuation of assessment already made.
