Section 2(1)(c) in The Kerala Agricultural Income Tax Act, 1991

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State of Kerala - Subsection

Section 2(1)(c) in The Kerala Agricultural Income Tax Act, 1991

(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 sub-clauses (ii) and (iii) of clause (b) is carried on:

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State of Kerala - Subsection

Section 2(1)(c) in The Kerala Agricultural Income Tax Act, 1991