Orders of Appellate Tribunal
Orders of Appellate Tribunal.
254. (1) The Appellate Tribunal may, after giving both the parties to the appeal an opportunity of being heard, pass such order thereon as it thinks fit.
(1A) [Omitted by the Taxation Laws (Amendment) Act, 1972, w.e.f. 1-1-1973. Earlier it was inserted by the Finance Act, 1964, w.e.f. 1-4-1964.]
(2) The Appellate Tribunal may, at any time within four years from the date of the order, with a view to rectifying any mistake apparent from the record, amend any order passed by it under sub-section (1), and shall make such amendment if the mistake is brought to its notice by the assessee or the Income-tax Officer :
Provided that an amendment which has the effect of enhancing an assessment or reducing a refund or otherwise increasing the liability of the assessee, shall not be made under this sub-section unless the Appellate Tribunal has given notice to the assessee of its intention to do so and has allowed the assessee a reasonable opportunity of being heard.
(3) The Appellate Tribunal shall send a copy of any orders passed under this section to the assessee and to the Commissioner.
(4) Save as provided in section 256, orders passed by the Appellate Tribunal on appeal shall be final.
[As amended by the Finance Act, 1981]