Section 269D(1)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 269D(1)] [Section 269D] [Entire Act]

Union of India - Subsection

Section 269D(1)(a) in The Income Tax Act, 1961

(a)in a case where it is determined under sub-section (4) of section 269-B by the competent authority who has initiated proceedings for the acquisition of any immovable property under this Chapter or by the Board that such competent authority has no jurisdiction to initiate such proceedings, the competent authority having jurisdiction may initiate such proceedings within-

(i)the period of [nine months] [ Substituted by Act 66 of 1973, Section 2, for " six months" (w.r.e.f. 15.11.1972).] specified in the foregoing proviso; or

(ii)a period of thirty days from the date of such determination, whichever period expires later;

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Union of India - Subsection

Section 269D(1)(a) in The Income Tax Act, 1961