Section 17(1) in Karnataka Agricultural Income-Tax Act, 1957
(1)There shall be the following classes of income-tax authorities for the purposes of this Act, namely: -(a)Commissioner of Agricultural Income-tax;(aa)[ [Additional Commissioner] [Inserted by Act 14 of 1983 w.e.f.1.12.1982] of Agricultural Income-tax;](b)[Joint Commissioner] [Substituted by Act 5 of 1993 w.e.f.9.11.1992] of Agricultural Income-tax;(bb)[[Deputy Commissioner] [Inserted by Act 29 of 1963 w.e.f. 1.1.1964] of Agricultural Income-Tax;](c)[Assistant Commissioner of Agricultural Income-tax] [Substituted by Act 5 of 1993 w.e.f.9.11.1992](d)[ [Agricultural Income-tax Officers] [Inserted by Act 29 of 1976 w.e.f.1.4.1975]]
