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[Cites 0, Cited by 3] [Section 2(1)] [Section 2] [Entire Act]

State of West Bengal - Subsection

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

(a)[ any rent or revenue derived from land which is situated in West Bengal and is used for agricultural purposes] [Substituted by W.B. Act 22 of 1977 w.e.f. 1.4.77.];