Section 13 in The Maharashtra Agricultural Income Tax Act, 1962
13. Inclusion to prevent evasion of tax.
- In computing the total agricultural income of any individual for the purposes of assessment, there shall be included, -(a)so much of the total agricultural income of a spouse or minor child of such individual as arises directly or indirectly -(i)from assets transferred directly or indirectly to the spouse by such individual otherwise than for adequate consideration or in connection with an agreement to live apart,(ii)from assets transferred directly or indirectly to the minor child, not being a married daughter, by such individual, otherwise than for adequate consideration;(b)so much of the total agricultural income of any person or association of persons as arises from assets transferred, otherwise than for adequate consideration to the persons or association by such individual for the benefit of his or her spouse or minor child or both.
