38. Notice for hearing the application for revision or review.
- Notice of the date fixed for hearing an application for revision or review shall be given to the petitioner and the Appropriate Assessing Authority.(2)Where any person appointed under section 3 proposes to revise or review any order of his own motion, he shall give the [hotelier or proprietor, as the case may be] [Substituted by the (Sixth Amendment) Rules, 2010.] as well as the Appropriate Assessing Authority an opportunity of being heard.
