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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Assam - Subsection

Section 43(1) in The Assam Agricultural Income-Tax Act, 1939

(1)An assessee shall, subject to any order passed under sub-section (2), be assessed by the Superintendent of Taxes or Agricultural Income-tax Officer of the area in which is situated the land from which the greater part of the agricultural income, in respect of which he is assessed, is derived.