Section 22(2A) in The Maharashtra Agricultural Income Tax Act, 1962
(2A)[ Notwithstanding any extension of time for submission of return granted under the proviso to sub-section (1) or sub-section (2) before the commencement of the Maharashtra Agricultural Income-tax (Amendment) Act, 1964, every person whose agricultural income is assessable under section 9 and who has become liable to pay agricultural income-tax under this Act in respect of any previous year shall submit a return in the manner hereinbefore provided not later than ninety days from the date of such commencement.] [Sub-section (2A) was inserted by Maharashtra 21 of 1964, Section 3(2).]
