Section 269I(1)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 269I(1)] [Section 269I] [Entire Act]

Union of India - Subsection

Section 269I(1)(a) in The Income Tax Act, 1961

(a)in a case where the order for acquisition is not made the subject of an appeal to the Appellate Tribunal under section 269-G, upon the expiry of the period during which such appeal may be presented under that section;

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Union of India - Subsection

Section 269I(1)(a) in The Income Tax Act, 1961