Section 129 — Change of incumbent of an office.

Change of incumbent of an office.—Whenever in respect of any proceeding under this Act an income-tax authority ceases to exercise jurisdiction and is succeeded by another who has and exercises jurisdiction, the income-tax authority so succeeding may continue the proceeding from the stage at which the proceeding was left by his predecessor: Provided that the assessee concerned may demand that before the proceeding is so continued the previous proceeding or any part thereof be reopened or that before any order of assessment is passed against him, he be reheard. [130. Commissioner competent to perform any function or functions.]Omitted by the Direct Tax Laws (Amendment) Act, 1987 (4 of 1988), s. 33 (w.e.f. 1-4-1988). [130A. Income-tax Officer competent to perform any function or functions.]Omitted by the Direct Tax Laws (Amendment) Act, 1987 (4 of 1988), s. 33 (w.e.f. 1-4-1988). Original section was inserted by the Finance (No. 2) Act, 1967 (20 of 1967), s. 27 (w.e.f. 1-4-1967).

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