Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 102 in The Kerala Agricultural Income Tax Rules, 1991

102.

If during the pendency of any proceedings referred to in Rule 97 before the appellate or revisional authority the property from which the Agricultural Income derived devolves upon some other person either wholly Or in part, the appellate or revisional authority may, on application of such assignee or other person, add him as a party to the proceedings.