Section 2(9) in The Jammu and Kashmir Agricultural Income Tax Act, 1962
(9)[ "previous year" means the twelve months ending on the 31st day of March preceding the year for which the assessment is to be made, if the accounts of the assessee have been made up to a date within the said year then at the option of the assessee, the 12 months ending on the date on which his accounts have been so made up :Provided that where an assessee has exercised his discretion that in his case the term "previous year" shall be taken as the period of twelve months, ending on a particular date, he shall not be entitled to vary the meaning of the term "previous year" except with the consent of the assessing authority and upon such conditions as the assessing authority may think fit to impose ;] [Clause (9) substituted by Act No. XVIII of 1966.]
