(1)The Assessing Authority may, on having reason to believe or suspect that the whole or part of the annual value of a land has escaped assessment to tax. issue a notice to the land-holder directing him to appear and show cause as to why determination of the annual value and assessment of tax so escaped be not made:Provided that no such notice shall be issued after the expiry of five years from the close of the year in regard to which the annual value is believed or suspected to have escaped:Provided further that the period during which the proceedings were stayed by the orders of a competent Court shall be excluded from the said period of five years.(2)After affording reasonable opportunity of being heard to the land-holder and making such enquiry as may be considered necessary, the Assessing Authority may either vacate the notice issued under sub-section (1) or proceed to assess or re-assess the tax.Explanation. - Nothing in this section shall be deemed to prevent the Assessing Authority from making an assessment to the best of his judgment.
