Section 269UH(2)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 269UH(2)] [Section 269UH] [Entire Act]

Union of India - Subsection

Section 269UH(2)(b) in The Income Tax Act, 1961

(b)deliver or cause to be delivered possession of the immovable property back to the transferor, or, as the case may be, to such other person as was in possession of the property at the time of its vesting in the Central Government under section 269-UE.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 269UH(2)(b) in The Income Tax Act, 1961