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[Cites 0, Cited by 1] [Section 24] [Entire Act]

State of Karnataka - Subsection

Section 24(1) in Karnataka Agricultural Income-Tax Act, 1957

(1)Where a person dies, his executor, administrator or other legal representative shall be liable to pay out of the estate of the deceased person, to the extent to which the estate is capable of meeting the charge of the agricultural income-tax assessed as payable by such person or any agricultural income-tax which would have been payable by him under this Act if he had not died.