Section 90B in The Kerala Agricultural Income Tax Rules, 1991
90B.
(1)The settlement commission may, while called for a report from the Deputy Commissioner under Sub-section (4) of section 74B forward a copy of the application field in Form No. 32A (other than the Annexure and the statements and other documents accompanying such annexure).(2)Where an order under sub-section (4) of section 74B, allowing the application to be proceeded with is made by the settlement commission, the information contained in the annexure to the application in form 32A and in the statement and other document accompanying such Annexure shall be sent to the Deputy Commissioner along with a copy of the said order.
