Section 2(16) in The Maharashtra Agricultural Income Tax Act, 1962
(16)"written down value" means in respect of any irrigation or protective work, or any machinery, plant or other capital asset, -(a)in the case of works constructed or assets acquired in the previous year, the actual cost to the assessee,(b)in the case of works constructed or assets acquired before the previous year, the actual cost to the assessee less all depreciation allowable to him under this Act in respect of such work, machinery, plant or other asset, as the case may be.
