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] [Entire Act] State of Kerala - Section Section 35 in The Kerala Agricultural Income Tax Rules, 1991 35. Any commission appointed under these rules may, inspect the holdings of the applicant or appellant, after due notice to him and to the, Agricultural Income Tax Officer concerned.
