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Union of India - Section

Section 41 in Estate Duty act, 1953

41. Valuation to be made by the Controller.

- Subject to the provisions of this Act, the value of any property for the purpose of estate duty shall be ascertained by the Controller in such manner and by such means as may be prescribed and if he authorises a person to inspect any property and to report the value thereof for the purposes of this act, that person may enter upon the property and inspect it at such reasonable times as may be prescribed.