Section 269I(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 269I(1)] [Section 269I] [Entire Act]

Union of India - Subsection

Section 269I(1)(b) in The Income Tax Act, 1961

(b)in a case where the order for acquisition is made the subject of an appeal to the Appellate Tribunal under section 269-G,-

(i)if the order for acquisition is confirmed by the Appellate Tribunal and the order of the Appellate Tribunal is not made the subject of an appeal to the High Court under section 269-H, upon the expiry of the period during which such appeal may be presented under that section to the High Court;

(ii)if the order of the Appellate Tribunal is made the subject of an appeal to the High Court under section 269-H, upon the confirmation of the order for acquisition by the High Court.

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Union of India - Subsection

Section 269I(1)(b) in The Income Tax Act, 1961