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[Cites 0, Cited by 3] [Section 269B] [Entire Act]

Union of India - Subsection

Section 269B(3) in The Income Tax Act, 1961

(3)No person shall be entitled to call in question the jurisdiction of a competent authority in respect of any immovable property after the expiry of thirty days from the date on which such competent authority initiates proceedings under section 269-D for the acquisition of such property.