Section 17(2) in Karnataka Agricultural Income-Tax Act, 1957
(2)The authorities specified in sub-section (1) shall be appointed by the State Government and shall exercise such powers and perform such functions and duties under this Act in respect of such classes of persons or classes of income and in such areas, [as the Commissioner may, by notification in the official Gazette, direct.] [Substituted by Act 5 of 2000 w.e.f.1.4.2000][Provided that the [Assistant Commissioner of Agricultural Income-tax] [Inserted by Act 29 of 1976 w.e.f.1.4.1975] and the [Agricultural Income-tax Officers] [Substituted by Act 5 of 1993 w.e.f.9.11.1992] shall, subject to the directions issued by the State Government, exercise such powers and perform such functions and duties under the Act in respect of such classes of persons or income and in such areas as the Commissioner may, direct.]
