Section 35(2) in Karnataka Agricultural Income-Tax Act, 1957
(2)[ No power shall be exercisable under sub-section (1) after the expiry of four years from the date of order sought to be revised.] [Substituted by Act 23 of 1985 w.e.f. 1.4.1985.]Explanation. - In computing the period of limitation for the purposes of sub-section (2), any period during which any proceeding under this section is stayed by an order or injunction of any Court shall be excluded.
