Section 12A in Karnataka Agricultural Income-Tax Act, 1957
12A. [ Power of State Government to reduce, excempt or remit tax. [Section 12A inserted by Act 14 of 1983 w.e.f.1.12.1982]
(1)The State Government may, if satisfied that it is necessary so to do in the public interest, by notification in the Official Gazette, exempt, remit or reduce, whether prospectively or retrospectively, the tax payable under this Act or the lumpsum referred to in [sub-section (1) of section 66,] [Substituted by Act 38 of 1986 w.e.f.17.10.1986] in such areas, for such crops, during such period and subject to such conditions as may be specified in the notification.(2)Every notification under sub-section (1) shall be laid, as soon as may be, after it is issued, before each House of the State Legislature while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions and if, before the expiry of the session in which it is so laid or the session immediately following both Houses agree in making any modification in the notification, or both Houses agree that the notification should not be made, it shall, thereafter, have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that notification.]
