Section 34(9) in Karnataka Agricultural Income-Tax Act, 1957
(9)Every order passed by the Appellate Tribunal under sub-section (4), sub-section (6) or sub-section (7) shall be communicated to the assessee, the [Joint Commissioner] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992.] and the Commissioner.
