Section 68 in The Maharashtra Agricultural Income Tax Act, 1962
68. Transfer to defraud revenue void.
- Where, during the pendency of any proceeding under this Act, any assessee creates a charge on, or parts with the possession by way of sale, mortgage, exchange or any other mode of transfer whatsoever of any of his land from which agricultural income is received by him in favour of any other person with the intention to defraud the revenue, such charge or transfer shall be void as against any claim in respect of any agricultural income-tax or any other sum payable by the assessee as a result of the completion of the said proceedings :Provided that, such charge or transfer shall not be void if made for valuable consideration and without notice of the pendency of proceeding under this Act.
