Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Finance (Agricultural Income-Tax) Act, 1959 16 of 1959 CONTENTS 1. Short Title 2. Rates At Which Agricultural Income-Tax And Super-Tax Shall Be Assessable During The Financial Year, 1959-60 Rajasthan Finance (Agricultural Income-Tax) Act, 1959 16 of 1959 [Received the assent of the Governor on the 16th day of April, 1959]. An Act to lay down the rates at which agricultural income- tax and super-tax on the total agricultural income of the previous year of every person shall be payable throughout the financial year commencing on the first day of April, 1959 Be it enacted by the Rajasthan State Legislature in the Tenth Year of the Republic of India as follows:- 1. Pub. in the Raj. Gazette, Extra-ordinary, Part IV-A, dated April 22,1959. 1. Short Title :- This Act may be called the Rajasthan Finance (Agricultural Income- tax) Act, 1959. 2. Rates At Which Agricultural Income-Tax And Super-Tax Shall Be Assessable During The Financial Year, 1959-60 :- Subject to the other provisions of the Rajasthan Agricultural Income-Tax Act, 1953 (Rajasthan Act 23 of 1953), the rates at which agricultural income-tax and super-tax shall be payable respectively under Sees. 4 and 76 of the said Act during the financial year commencing on the first day of April, 1959, shall be the same as those laid down in Parts I and II respectively of the Schedule to the Rajasthan Finance (Agricultural Income-Tax) Act, 1957 (Rajasthan Act 18 of 1957).