Section 4(1) in The Maharashtra Agricultural Income Tax Act, 1962
(1)Agricultural income-tax shall be charged, at the rate specified in sub-section (2), for each financial year, in accordance with and subject to the provisions of this Act, in respect of the total agricultural income of the previous year or previous years of every person :Provided that, agricultural income-tax shall not be charged on the agricultural income of the Central Government, or any State Government, or any local authority.
