Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(26) in The Kerala Agricultural Income Tax Act, 1991 (26)"total agricultural income" means the aggregate of all agricultural income mentioned in section 4 and computed in accordance with the provisions of this Act;
