Section 32(4)(a) in The Maharashtra Agricultural Income Tax Act, 1962

[Cites 0, Cited by 0] [Section 32(4)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(4)(a) in The Maharashtra Agricultural Income Tax Act, 1962

(a)in the case of an order of assessment -

(i)confirm, reduce, enhance or annul the assessment; or

(ii)set aside the assessment and direct the Agricultural Income-tax Officer to make a fresh assessment after making such further inquiry as the Agricultural Income-tax Officer thinks fit or the Assistant Commissioner may direct, and the Agricultural Income-tax Officer shall thereupon proceed to make such fresh assessment and determine where necessary the amount of agricultural income-tax payable on the basis of such fresh assessment; or

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State of Maharashtra - Subsection

Section 32(4)(a) in The Maharashtra Agricultural Income Tax Act, 1962