Section 86 in The Kerala Agricultural Income Tax Rules, 1991
86.
The appeal shall be in quadruplicate and shall be accompanied by the original copy of the order appealed against, with three copies of it and four copies of the order of the Agricultural Income Tax Officer or Inspecting Assistant Commissioner as the case may be 11and in the case of appeal against any order referred to in sub-section (2A) of section 72, it shall be accompanied by the original of the demand notice.
