Section 17(2B) in Karnataka Agricultural Income-Tax Act, 1957
(2B)[ (a) The Commissioner may, by general or special order in writing, direct that the powers conferred on the [Assistant Commissioner of Agricultural Income-tax] [Inserted by Act 29 of 1976 w.e.f.1.4.1975] by or under this Act, shall, in respect of any specified case or classes of cases or of any specified persons or classes of persons, be exercised by the [Agricultural Income-tax Officer.] [Substituted by Act 5 of 1993 w.e.f.9.11.1992](b)Where an order under clause (a) is issued, then for the purpose of any case or person in respect of which or whom any such order applies, reference in this Act or in any rule made thereunder to the [Assistant Commissioner of Agricultural Income-tax] [Substituted by Act 5 of 1993 w.e.f.9.11.1992] shall be deemed to be reference to the [Agricultural Income-tax Officer.] [Substituted by Act 5 of 1993 w.e.f.9.11.1992]]
