Section 19 in The Maharashtra Agricultural Income-Tax Rules, 1962
19. Manner of Presentation of Appeals to Assistant Commissioner or Tribunal.
- An appeal may be presented either in person or by an authorised representative to the Assistant Commissioner, or as the case may be, to the Tribunal within the period specified in sub-section (2) of section 31, or as the case may be, sub-section (1) of section 33. An appeal may also be sent by registered post addressed to the Assistant Commissioner, or as the case may be, to the Tribunal so as to reach him or it within that period.
