Section 24(2) in Karnataka Agricultural Income-Tax Act, 1957
(2)Where a person dies before the 1st June in any year or before he is served with a notice under sub-section (2) of section 18 or under section 36, as the case may be, his executor, administrator or other legal representative shall, on the serving of the notice under sub-section (2) of section 18 or under section 36, as the case may be, comply therewith, and the [Assistant Commissioner of Agricultural Income-tax] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992] may proceed to assess the total agricultural income of the deceased person as if such executor, administrator or other legal representative were the assessee.
