Section 16(1)(b) in The Kerala Agricultural Income Tax Act, 1991

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State of Kerala - Subsection

Section 16(1)(b) in The Kerala Agricultural Income Tax Act, 1991

(b)any agricultural Income derived from property held under trust in part only for such purposes, to the extent to which such income is applied to such purposes in the State; and, where any such income is finally set apart for application to such purpose in the State, to the extent to which the income so set apart is not in excess of twenty-five percent of the agricultural income from such property.

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State of Kerala - Subsection

Section 16(1)(b) in The Kerala Agricultural Income Tax Act, 1991