Section 269L(1)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 269L(1)(b) in The Income Tax Act, 1961

(b)for the purpose of estimating the amount by which the compensation payable under sub-section (1) of section 269-J in respect of any immovable property may be reduced or, as the case may be, increased under clause (a) or clause (b) of sub-section (2) of that section, require the Valuation Officer to make such estimate and report the same to him.

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Union of India - Subsection

Section 269L(1)(b) in The Income Tax Act, 1961