Section 269D(2)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 22] [Section 269D(2)] [Section 269D] [Entire Act]

Union of India - Subsection

Section 269D(2)(a) in The Income Tax Act, 1961

(a)cause a notice under sub-section (1) in respect of any immovable property to be served on the transferor, the transferee, the person in occupation of the property, if the transferee is not in occupation thereof, and on every person whom the competent authority knows to be interested in the property;

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Union of India - Subsection

Section 269D(2)(a) in The Income Tax Act, 1961