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ITAT Cochin: Compulsory Acquisition of Urban Agricultural Land Entitled for Tax Exemption - (19 Jun 2019)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT) Cochin has noted that the compulsory acquisition of the urban agricultural land is eligible for tax exemption under Section 10(37) of the Income Tax Act, 1961.

Tags : ITAT COCHIN   EXEMPTION  

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