Section 3(1) in The Estate Duty (Distribution) Act, 1962
(1)During [each of the financial years commencing on and after the 1st day of April, 1984] the net proceeds of estate duty levied and collected during that financial year shall, after deducting therefrom the net proceeds attributable to Union territories [be distributed] [Substituted by Act 28 of 1985, S.3 for the word "be distributed provisionally" (w.e.f. 1-4-1985)] among the States in proportion to the gross value of all property situated in the respective States and brought into assessment in that financial year.
