Section 8A in The Jammu and Kashmir Agricultural Income Tax Act, 1962
8A. [ [Sections 8-A and 8-B inserted by Act No. XVIII of 1966.]
Notwithstanding anything contained in sections 7 and 8, the Commissioner may, in such circumstances, under such conditions and for such period as may be prescribed, permit any assessee applying in this behalf, to pay in lieu of the amount of tax payable by him under the provisions of this Act, a lump sum determined in the prescribed manner by way of composition and the sum so compounded shall be payable by assessee.
