Section 26(1) in The Maharashtra Agricultural Income Tax Act, 1962
(1)Where agricultural income is received by a company, firm or association of persons or body of individuals and the business through which such agricultural income is received by such company, firm, association or body is discontinued in any year, an assessment may be made in that year on the basis of the agricultural income received during the period between the end of the previous year and the date of such discontinuance in addition to the assessment, if any, made on the basis of the agricultural income so received in the previous year.
