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Judgment
4 paragraphs · 53 wordsLeave granted.
Nobody appears on behalf of the respondent.
We find that the matter is squarely covered by the judgment dated 12.10.2018 of this Court in Income Tax Officer vs. Urban Improvement Trust and connected matters reported in 2018 (14) SCALE 90.
The appeal is, accordingly, allowed in terms of the aforesaid judgment.