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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(2)(a) in The Assam Agricultural Income-Tax Act, 1939

(a)the sum actually paid in the previous year as revenue to the Government or as rent to a superior landlord in respect of the land from which such agricultural income is derived;