Section 8(2) in The Maharashtra Agricultural Income-Tax Rules, 1962
(2)The manner of publication of the notice calling for return under sub-section (1) of section 22 other than publication in the newspapers, shall be as follows :-On or before the 28th day of January, 1963, in the year which commenced on the 1st April, 1962, and on or before the 1st day of May in each subsequent year, a notice in Form 2 or as near thereto as may be, requiring every person whose total agricultural income during the previous year exceeded rupees thirty-six thousand to furnish a return of such income in Form 3 and verified in the manner indicated therein, shall be affixed to the Notice Board in the office of the Agricultural Income-tax Officer and of as many of the following officers situated within the jurisdiction of the Agricultural Income-tax Officer as may be practicable : -(i)the Divisional Commissioners;(ii)the Collectors;(iii)the Deputy Collectors;(iv)the Mamlatdars, Tahsildars and Naib-Tahsildars.
