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[Cites 0, Cited by 10] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(1) in The Assam Agricultural Income-Tax Act, 1939

(1)any rent of revenue derived from land which is used for agricultural purposes, and is either assessed to land revenue in Assam or subject to a local rate assessed and collected by officers of the Government as such;