Section 35(1) in Karnataka Agricultural Income-Tax Act, 1957
(1)The [x x x [x x] [Omitted by Act 5 of 2000 w.e.f. 1.4.2000.] [Additional Commissioner] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992.]] may call for and examine the record of any proceeding under this Act, and if he considers that any order passed therein by any authority subordinate to him is erroneous in so far as it is prejudicial to the interests of the revenue, he may, after giving the assessee an opportunity of being heard and after making or causing to be made such inquiry as he deems necessary, pass such order thereon as the circumstances of the case justify, including an order enhancing or modifying the assessment, or cancelling the assessment and directing a fresh assessment.
