Section 15(a) in The Maharashtra Agricultural Income-Tax Rules, 1962
(a)in any case where it is preferred against -(i)an order of an Agricultural Income-tax Officer under section 27, be in Form 9;(ii)the refusal of an Agricultural Income-tax Officer to make a fresh assessment under section 28, be in Form 10;(iii)an order of an Agricultural Income-tax Officer under section 29, be in Form 11;(iv)an order imposing any penalty by all Agricultural Income-tax Officer under sub-section (1) of section 50, be in Form 12;(v)an order of Agricultural Income-tax Officer under section 53 or section 56, be in Form 13; and
