Section 50(4) in The Maharashtra Agricultural Income Tax Act, 1962
(4)No proceedings for the recovery of any tax payable under this Act shall be commenced after the expiration of three years after, -(a)the last date on which the tax is payable without the assessee being deemed to be in default, or(b)the date on which the last instalment fixed under sub-section (2) of section 49 falls due, or(c)the date on which any appeal relating to the payment of the tax has been disposed of, whichever is the later.Notes. - Under the provisions of this section if an assessee do not pay the whole or extra amount of tax the Agricultural Income- tax Officer, in addition to the amount of arrears, may recover a sum not exceeding half that amount from the assessee. The assessee will be given reasonable opportunity of being heard before being levied. The time limit after which proceeding cannot be commenced is also provided in this section.
