Section 17A in Karnataka Agricultural Income-Tax Act, 1957
17A. [ Powers of Commissioner to transfer cases. [Inserted by Act 38 of 1986 w.e.f.17.10.1986]
- The Commissioner may, by an order in writing, transfer any case or classes of cases, or cases or classes of cases relating to any area or any specified persons or classes of persons, from, -(a)an [Assistant Commissioner of Agricultural Income-tax] to any other [Assistant Commissioner of Agricultural Income-tax] [Substituted by Act 5 of 1993 w.e.f.9.11.1992], or(b)a [Joint Commissioner] [Substituted by Act 5 of 1993 w.e.f.9.11.1992] to any other [Joint Commissioner.] [Substituted by Act 5 of 1993 w.e.f.9.11.1992]]
