Section 2(5)(b) in The Income Tax Act, 2025

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Union of India - Subsection

Section 2(5)(b) in The Income Tax Act, 2025

(b)any income derived from such land by—

(i)agriculture; or

(ii)the performance by a cultivator or receiver of rent-in-kind of any process ordinarily employed by a cultivator or receiver of rent-in-kind to render the produce raised or received by him fit to be taken to market; or

(iii)the sale by a cultivator or receiver of rent-in-kind of the produce raised or received by him, in respect of which no process has been performed other than a process of the nature described in item (ii);

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Union of India - Subsection

Section 2(5)(b) in The Income Tax Act, 2025