- In section 49 of the Income-tax Act, after sub-section (2AB), the following subsection shall be inserted with effect from the 1st day of April, 2015,-"(2AC) Where the capital asset, being a unit of a business trust, became the property of the assessee in consideration of a transfer as referred to in clause (xvii) of section 47, the cost of acquisition of the asset shall be deemed to be the cost of acquisition to him of the share referred to in the said clause.".
