Section 8(1) in The Maharashtra Agricultural Income-Tax Rules, 1962
(1)The notice referred to in sub-section (1) of section 22 shall be in Form 2 or as near thereto as may be and shall be published on or before the 28th January, 1963 in the year which commenced on the 1st April, 1962 or and on before the 1st day of May in each subsequent year, [in three principal newspapers selected by the Commissioner under the said sub-section (l),] [Substituted by G.N. of 10.8.1964] and also in the manner specified in sub-rule (2).
