Section 21 in The Kerala Agricultural Income Tax Act, 1991
21. Transfer" and "revocable transfer" defined.
- For the purposes of sections 18, 19, and 20 and of this section, -(a)a transfer shall be deemed to be revocable if,-(i)it contains any provision for the retransfer directly or indirectly of the whole or any part of the agricultural income or assets to the transferor; or(ii)it, in any, way, gives the transferor a right to reassume power directly or indirectly over the whole or any part of the agricultural income or assets.(b)"transfer" includes any settlement, trust, covenant, agreement or arrangement.
