Section 18 in The Kerala Agricultural Income Tax Act, 1991
18. Transfer of agricultural income where there is no transfer of assets.
- All agricultural income arising to any person by virtue of a transfer, whether revocable or not, and whether effected before or after the commencement of this Act, shall where there is no transfer of the assets from which the agricultural income is derived be chargeable to tax, as the agricultural income of the transferor and shall be included in his total agricultural income.
