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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(1) in The Maharashtra Agricultural Income Tax Act, 1962

(1)Where a return has been made under section 22, and the Agricultural Income-tax Officer is satisfied without requiring the presence of the assessee or the production by him of any evidence that the return is correct and complete, he shall assess the total agricultural income of the assessee, and shall determine the sum payable by him on the basis of such return.