(1.) IN respect of the assessment year 1948-1949 L. Rajeshwar Parshad of Ambala Cantonment was assessed to income-tax at Rs. 8,947/- and this tax he paid in due course. IN March 1953, however, this assessment was reopened by the INcome-tax Officer under Section 34 of the INcome-tax Act and an additional sum of Rs. 4,60,545/9/- was held due from the assessee.
(2.) ON 28-7-1953 the assessee having failed to get further relief from the Income-tax Officer approached the Inspecting Assistant Commissioner and the officer allowed the assessee to pay the amount in instalments of Rs. 1,00,000/- each month.
(3.) I agree.