(2)[ in relation to any immovable property transferred, being immovable property of the nature referred to in sub-clause (ii) of clause (e) means,- [ Inserted by Act 22 of 1981, Section 2 (w.e.f. 1.4.1982).](i)in a case where the consideration for the transfer consists of a sum of money only, such sum;(ii)in a case where the consideration for the transfer consists of a thing or things only, the price that such thing or things would ordinarily fetch on sale in the open market on the date of the transfer;(iii)in a case where the consideration for the transfer consists of a thing or things and a sum of money, the aggregate of the price that such thing or things would ordinarily fetch on sale in the open market on the date of the transfer and such sum, and where the whole or any part of the consideration for such transfer is payable on any date or dates falling after the date of such transfer, the value of the consideration payable after such date shall be deemed to be the discounted value of such consideration, as on the date of such transfer, determined by adopting the rate of interest at eight per cent. per annum;](b)"competent authority" means [a ] [ Substituted by Act 3 of 1989, Section 48, for " an Assistant Commissioner of Income-tax" (w.r.e.f. 1.1.1988).][Joint Commissioner] [ Substituted by Act 21 of 1998, Section 3, for " Deputy Commissioner" (w.e.f. 1.10.1998).] authorised by the Central Government under section 269-B to perform the functions of a competent authority under this Chapter;(c)"Court" means a principal Civil Court of original jurisdiction unless the Central Government has appointed (as it is hereby authorised to do) any special judicial officer within any specified local limits to perform the functions of the Court under this Chapter;(d)[ "fair market value",- [ Substituted by Act 22 of 1981, Section 2, for Clause (d) (w.e.f. 1.7.1982).](i)in relation to any immovable property transferred by way of sale or exchange, being immovable property of the nature referred to in sub-clause (i) of clause (e), means the price that the immovable property would ordinarily fetch on sale in the open market on the date of execution of the instrument of transfer of such property;(ii)in relation to any immovable property transferred by way of lease, being immovable property of the nature referred to in sub-clause (i) of clause (e), means the premium that such transfer would ordinarily fetch in the open market on the date of execution of the instrument of transfer of such property, if the consideration for such transfer had been by way of premium only;(iii)in relation to any immovable property transferred, being immovable property of the nature referred to in sub-clause (ii) of clause (e), means the consideration in the form of money that such transfer would ordinarily fetch in the open market on the date of the transfer, if such transfer had been made only for consideration in money;](e)["immovable property" means,- [ Substituted by Act 22 of 1981, Section 2, for " immovable property' means any land or any building" (w.e.f. 1.7.1982).](i)any land or any building or part of a building, and includes, where any land or any building or part of a building is transferred together with any machinery, plant, furniture, fittings or other things, such machinery, plant, furniture, fittings or other things also.Explanation. - For the purposes of this ][sub-clause] [ Substituted by Act 22 of 1981, Section 2, for " this clause" (w.e.f. 1.7.1982).], land, building, part of a building, machinery, plant, furniture, fittings and other things include any rights therein;(ii)[ any rights of the nature referred to in clause (b) of sub-section (1) of section 269-AB;] [ Inserted by Act 22 of 1981, Section 2 (w.e.f. 1.7.1982).](f)[ "instrument of transfer" means the instrument of transfer registered under the Registration Act, 1908 (16 of 1908), or, as the case may be, the statement registered under section 269-AB with the competent authority;] [ Substituted by Act 22 of 1981, Section 2, for Clauses (f) and (h) (w.e.f. 1.7.1982).](g)"person interested", in relation to any immovable property, includes all persons claiming, or entitled to claim, an interest in the compensation payable on account of the acquisition of that property under this Chapter;(h)[ "transfer",- [ Inserted by Act 22 of 1981, Section 3 (w.e.f. 1.7.1982).](i)in relation to any immovable property referred to in sub-clause (i) of clause (e), means transfer of such property by way of sale or exchange or lease for a term of not less than twelve years, and includes allowing the possession of such property to be taken or retained in part performance of a contract of the nature referred to in section 53-A of the Transfer of Property Act, 1882 (4 of 1882).Explanation. - For the purposes of this sub-clause, a lease which provides for the extension of the term thereof by a further term or terms shall be deemed to be a lease for a term of not less than twelve years if the aggregate of the term for which such lease has been granted and the further term or terms for which it can be so extended is not less than twelve years;(ii)in relation to any immovable property of the nature referred to in sub-clause (ii) of clause (e), means the doing of anything (whether by way of transfer of shares in a co-operative society or company or by way of any agreement or arrangement or in any other manner whatsoever) which has the effect of transferring, or enabling the enjoyment of such property.]
