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[Cites 0, Cited by 1] [Section 269A(2)] [Section 269A] [Entire Act]

Union of India - Subsection

Section 269A(2)(e) in The Income Tax Act, 1961

(e)["immovable property" means,- [ Substituted by Act 22 of 1981, Section 2, for " immovable property' means any land or any building" (w.e.f. 1.7.1982).]