Section 4 in The Assam Agricultural Income-Tax Act, 1939
4. Exemption.
- Except as provided elsewhere in this Act, agricultural income-tax shall not be assessed on, and be payable by an assessee in respect of-(i)any income which he receives as a member of a Hindu joint or undivided family where agricultural income of such family has been assessed to agricultural income-tax under this Act;(ii)any sum which he receives by way of dividend as a share-holder in any company where the agricultural income of the company has been assessed to agricultural income-tax under this Act;(iii)such an amount of the agricultural income of any firm which has been assessed to agricultural income-tax under this act as is proportionate to his share in the firm at the time of such assessment as is received by him;(iv)any sum which he receives as his share of the agricultural income of an association of individuals other than a Hindu joint or undivided family, company or firm where such agricultural income has been assessed to agricultural income-tax under this Act;(v)any sum which he receives after the tax in respect thereof has been assessed under Sections 9 to 14 and realised.
