Section 91 in The Kerala Agricultural Income Tax Rules, 1991
91. Revision before the Commissioner.
(1)Every revision under section 77 to the Commissioner shall be in Form No. 31 presented in duplicate and shall be verified in the manner specified therein.(2)The revision shall be accompanied by the original copy of the order against which the revision is filed along with a copy of it and treasury receipt in support of having paid a fee of rupees five hundred.
