Section 39(1) in The Maharashtra Agricultural Income Tax Act, 1962
(1)Within sixty days of the date upon which he is served with a notice of an order under sub-section (4) of section 33, the assessee or the Commissioner may, by application in the prescribed form (accompanied when the application is made by the assessee, by a fee of fifty rupees), require the Tribunal to refer to the High Court any question of law arising out of such order and the Tribunal shall, within ninety days of the receipt of such application, draw up a statement of the case and refer it to the High Court:Provided that, if in the exercise of its powers under sub-section (1), the Tribunal refuses to state a case which it has been required by the assessee to state, the assessee may, within thirty days from the date on which he receives notice of the refusal to state the case, withdraw his application, and if he does so, the fee paid shall be refunded.
