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

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Union of India - Subsection

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

(b)in a case where proceedings for the acquisition of any immovable property under this Chapter could not be initiated during any period of time by reason of any injunction or order of any Court prohibiting the initiation of such proceedings or preventing the examination of documents or other materials required to be examined for the purpose of determining whether such proceedings should be initiated, the time of the continuance of the injunction or order, the day on which it was issued or made and the day on which it was withdrawn shall be excluded in computing the period during which such proceedings may be initiated under this sub-section.

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Union of India - Subsection

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