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State of Jammu-Kashmir - Section

Section 19 in The Jammu and Kashmir Agricultural Income Tax Act, 1962

19. Recovery of penalties and time for recovery of any sum payable under this Act.

- The Collector may, on the motion of the assessing authority, recover any sum imposed by way of penalty under the provisions of this Act or where an assessee is in default the amount assessed as agricultural income tax as if it were an arrears of land revenue.