- In order to ascertain the amount of agricultural income-tax to be deducted from the gross assets, statements in Form A to E shall be prepared showing the income of intermediaries (assessed to agricultural income-tax) from their tenancy holdings and land in respect of which a notification under Section 4 has not been made.] [Substituted by Notification No. 9203(l)/I-A-463-1952, dated 11.02.1953.]
