Section 4(1)(a) in The Jammu and Kashmir Agricultural Income Tax Act, 1962

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1)(a) in The Jammu and Kashmir Agricultural Income Tax Act, 1962

(a)the sum actually paid in the previous year as revenue to the Government or as rent to the landlord or any local cess or rate, in respect of the land from which such agricultural income is derived ;

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State of Jammu-Kashmir - Subsection

Section 4(1)(a) in The Jammu and Kashmir Agricultural Income Tax Act, 1962