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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in The Maharashtra Agricultural Income Tax Act, 1962

(2)any sum paid by him in the previous year in respect of such land on account of -
(a)land revenue or rent,
(b)any local rate or cess (including any education cess) in respect of such land;