Section 2(1)(c) in The Bengal Agricultural Income-Tax Act, 1944

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State of West Bengal - Subsection

Section 2(1)(c) in The Bengal Agricultural Income-Tax Act, 1944

(c)any income derived from any building owned and occupied by the receiver of the rent or revenue of any such land, or occupied by the cultivator, or the receiver of rent-in-kind of any land with respect to which, or the produce of which, any operation mentioned in items (ii) and (iii) of sub-clause (b) is carried on :

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State of West Bengal - Subsection

Section 2(1)(c) in The Bengal Agricultural Income-Tax Act, 1944