Section 122 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
122. Reassessment of assessees escaping assessment. [Sections 88 to 90, 147, 148 and 150.]
(1)If the assessing authority is satisfied that an assessee has escaped assessment, or has been under-assessed, the assessing authority may, at any time within a period of six years following the close of the year for which the assessment or reassessment is to be made, issue notice to be assessee, and after hearing him and making such enquiry as it considers necessary, may proceed to assess or reassess the tax payable.(2)The provisions of sub-rule (9) of rule 120 shall apply in such cases.(3)The assessment statement shall, if necessary, be corrected in accordance with the orders passed under sub-rule (1) or sub-rule (2).
