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[Cites 0, Cited by 1] [Section 78(1)] [Section 78] [Entire Act]

State of Kerala - Subsection

Section 78(1)(a) in The Kerala Agricultural Income Tax Act, 1991

(a)Any officer empowered by the Government in this behalf or any other person who objects to an order passed by the Appellate Tribunal under sub-section (7) or sub-section (10) of section 74 or under section 79,may within ninety days from the date on which a copy of such order is served on him in the manner prescribed prefer a petition to the High Court on the ground that the Appellate Tribunal has either decided erroneously or failed to decide any question of law.