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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(4) in The Kerala Agricultural Income Tax Act, 1991

(4)All the powers vested with an Agricultural Income tax Officer under this Act are also exercisable by any Inspecting Assistant Commissioner, Deputy Commissioner or Commissioner and any such act or proceedings by any of the superior authorities to the agricultural income tax Officer shall not be questioned on the ground that the powers are exercisable only by the Agricultural Income tax Officer having jurisdiction over the area.