Section 30(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(2)The amount of agricultural income-tax to be deducted from the gross income of a Jagir under sub-clause (b) of clause (4) of the Schedule stall be the amount as assessed by the Assessing Authority under the Agricultural Income-tax Act, for the agricultural year in which the date of resumption falls.
