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The Hyderabad Agricultural Income Tax (Validity of Notices) Act, 1954
Hyderabad No. 2 of 1954
mh581
(a) under sub-section (2) of section 30 of the Hyderabad Income Tax Act, 1357 F., or
(b) under sub-section (1) of section 46 of the Hyderabad Income Tax Act, 1357 F., or
(c) under sub-section (2) of section 19 of the Hyderabad Agricultural Income Tax Act, 1950, or
(d) under section 27 of the Hyderabad Agricultural Income Tax, 1950, or
(e) under or purporting to be under or in pursuance of any other provision of the said Act requiring the submission of return of income,
shall, notwithstanding any judgement or order to the contrary of any Court, Appellate Tribunal or Income Tax or Agricultural Income Tax Authority exercising jurisdiction in matters provided for in the Acts in respect of agricultural income and whether or not any specified date on or before which the return is to be furnished is or has been given in the notice as an alternative, be deemed to give or to have given a period of notice in full compliance with law, and no such notice shall be called in question or be deemed to be or at any time to have been invalid for any purpose whatsoever (including any proceedings instituted whether before or after the commencement of this Act under or for a contravention of any of the provisions of either of the abovementioned Act so far as they relate to agricultural income) on the ground merely that a period insufficient in law within which to carry out the requirements of the notice has been specified therein. 3. Repeal. - The Hyderabad Agricultural Income Tax (Validity of Notices) Ordinance, 1953, is hereby repealed.
