4. Net wealth to include certain assets .-(1) [In computing the net wealth-
(a)of an individual, there shall be included, as belonging to that individual, the value of assets which on the valuation date are held-](i)[ by the spouse of such individual to whom such assets have been transferred by the individual, directly or indirectly, otherwise than for adequate consideration or in connection with an agreement to live apart, or [ Substituted by Act 46 of 1964, Section 4, for sub-Clauses (i), (ii) and (iii)(w.e.f. 1.4.1965).](ii)by a minor child, not being ] [a minor child suffering from any disability of the nature specified in section 80-U of the Income-tax Act or] [ Inserted by Act 32 of 1994, Section 52 (w.e.f. 1.4.1995).][a married daughter, of such individual, ] [ Substituted by Act 46 of 1964, Section 4, for sub-Clauses (i), (ii) and (iii)(w.e.f. 1.4.1965).][* * *] [ Certain words omitted by Act 18 of 1992, Section 91 (w.e.f. 1.4.1993).], or(iii)[ by a person or association of persons to whom such assets have been transferred by the individual ] [ Substituted by Act 46 of 1964, Section 4, for sub-Clauses (i), (ii) and (iii)(w.e.f. 1.4.1965).][directly or indirectly,] [ Inserted by Act 41 of 1975, Section 82 (w.e.f. 1.4.1976).][otherwise than for adequate consideration for the immediate or deferred benefit of the individual, his or her spouse ] [ Substituted by Act 46 of 1964, Section 4, for sub-Clauses (i), (ii) and (iii)(w.e.f. 1.4.1965).][* * *] [ Certain words omitted by Act 18 of 1992, Section 91 (w.e.f. 1.4.1993).][, or] [ Substituted by Act 46 of 1964, Section 4, for sub-Clauses (i), (ii) and (iii)(w.e.f. 1.4.1965).](iv)by a person or association of persons to whom such assets have been transferred by the individual otherwise than under an irrevocable transfer, [or] [ Inserted by Act 41 of 1975, Section 82 (w.e.f. 1.4.1976).](v)[ by the son's wife, ] [Inserted by Act 41 of 1975, Section 82 (w.e.f. 1.4.1976). ][* * *] [ Certain words omitted by Act 18 of 1992, Section 91 (w.e.f. 1.4.1993).][of such individual, to whom such assets have been transferred by the individual, directly or indirectly, on or after the 1st day of June, 1973, otherwise than for adequate consideration, ] [Inserted by Act 41 of 1975, Section 82 (w.e.f. 1.4.1976). ][or] [ Inserted by Act 67 of 1984, Section 53 (w.e.f. 1.4.1985).](vi)[ by a person or association of persons to whom such assets have been transferred by the individual, directly or indirectly, on or after the 1st day of June, 1973, otherwise than for adequate consideration for the immediate or deferred benefit of the son's wife, ] [Inserted by Act 67 of 1984, Section 53 (w.e.f. 1.4.1985). ][* * *] [ Certain words omitted by Act 18 of 1992, Section 91 (w.e.f. 1.4.1993).][of such individual or both,] [Inserted by Act 67 of 1984, Section 53 (w.e.f. 1.4.1985). ]whether the assets referred to in any of the sub-clauses aforesaid are held in the form in which they were transferred or otherwise:[Provided that where the transfer of such assets or any part thereof is either chargeable to gift-tax under the Gift-tax Act, 1958 (18 of 1958), or is not chargeable under section 5 of that Act, for any assessment year commencing ] [Inserted by Act 46 of 1964, Section 4 (w.e.f. 1.4.1965). ][after the 31st day of March, 1964, but before the 1st day of April, 1972] [ Substituted by Act 32 of 1971, Section 31, for " after the 31st day of March, 1964" (w.e.f. 1.4.1972).][, the value of such assets or part thereof, as the case may be, shall not be included in computing the net wealth of the individual:] [Inserted by Act 46 of 1964, Section 4 (w.e.f. 1.4.1965). ][Provided further that nothing contained in sub-clause (ii) shall apply in respect of such assets as have been acquired by the minor child out of his income referred to in the proviso to sub-section (1-A) of section 64 of the Income-tax Act and which are held by him on the valuation date:Provided also that where the assets held by a minor child are to be included in computing the net wealth of an individual, such assets shall be included,-¬(a)where the marriage of his parents subsists, in the net wealth of that parent whose net wealth (excluding the assets of the minor child so includible under this sub-section) is greater; or(b)where the marriage of his parents does not subsist, in the net wealth of that parent who maintains the minor child in the previous year as defined in section 3 of the Income-tax Act, and where any such assets are once included in the net wealth of either parent, any such assets shall not be included in the net wealth of the other parent in any succeeding year unless the Assessing Officer is satisfied, after giving that parent an opportunity of being heard, that it is necessary so to do,] [ Inserted by Act 18 of 1992, Section 91 (w.e.f. 1.4.1993).](b)[ of an assessee who is a partner in a firm or a member of an association of persons (not being a co-operative housing society), there shall be included, as belonging to that assessee, the value of his ] [ Substituted by Act3 of 1989, Section 59, for Clause (b)(w.e.f. 1.4.1989).][interest in the assets of the firm] [ Substituted by Act 18 of 1992, Section 91, for " interest in the firm" (w.e.f. 1.4.1993).][or association determined in the manner laid down in Schedule III:] [ Substituted by Act3 of 1989, Section 59, for Clause (b)(w.e.f. 1.4.1989).][Provided that where a minor is admitted to the benefits of partnership in a firm, the value of the interest of such minor in the firm, determined in the manner specified above, shall be included in the net wealth of the parent of the minor, so far as may be, in accordance with the provisions of the third proviso to clause (a).] [ Substituted by Act 18 of 1992, Section 91, for the proviso (w.e.f. 1.4.1993).][(1-A) Where, in the case of an individual being a member of a Hindu undivided family, any property having been the separate property of the individual has, at any time after the 31st day of December, 1969, been converted by the individual into property belonging to the family through the act of impressing such separate property with the character of property belonging to the family or throwing it ] [Inserted by Act32 of 1971, Section 31 (w.e.f. 1.4.1972). ][into the common stock of the family or been transferred by the individual, directly or indirectly, to the family otherwise than for adequate consideration (the property so converted or transferred being hereinafter referred to as the converted property)] [ Substituted by Act 21 of 1979, Section 23, for " into the common stock of the family (such property being hereinafter referred to as the converted property)" (w.e.f. 1.4.1980).][, then, notwithstanding anything contained in any other provision of this Act or in any other law for the time being in force, for the purpose of computing the net wealth of the individual under this Act for any assessment year commencing on or after the 1st day of April, 1972-(a)the individual shall be deemed to have transferred the converted property, through the family, to the members of the family for being held by them jointly;(b)the converted property or any part thereof] [* * *] [ Certain words omitted by Act 41 of 1975, Section 82 (w.e.f. 1.4.1976).][shall be deemed to be assets belonging to the individual and not to the family;] [Inserted by Act32 of 1971, Section 31 (w.e.f. 1.4.1972). ](c)[ where the converted property has been the subject-matter of a partition (whether partial or total) amongst the members of the family, the converted property or any part thereof which is received by the spouse ] [Substituted by Act 41 of 1975, Section 82, for Clause (c)(w.e.f. 1.4.1976). ][* * *] [ Certain words omitted by Act 18 of 1992, Section 91 (w.e.f. 1.4.1993).][of the individual on such partition shall be deemed to be assets transferred indirectly by the individual to the spouse ] [Substituted by Act 41 of 1975, Section 82, for Clause (c)(w.e.f. 1.4.1976). ] [* * *] [ Certain words omitted by Act 18 of 1992, Section 91 (w.e.f. 1.4.1993).][and the provisions of sub-section (1) shall, so far as may be, apply accordingly:] [Substituted by Act 41 of 1975, Section 82, for Clause (c)(w.e.f. 1.4.1976). ]Provided that the property referred to in clause (b) or clause (c) shall, on being included in the net wealth of the individual be excluded from the net wealth of the family or, as the case may be, the spouse [* * *] [ Certain words omitted by Act 18 of 1992, Section 91 (w.e.f. 1.4.1993).] of the individual.[* * *] [ Sub-Section (2) omitted by Act 3 of 1989, Section 59 (w.e.f. 1.4.1989).][* * *] [ Sub-Section (3) omitted by Act 18 of 1992, Section 91 (w.e.f. 1.4.1993).](4)Nothing contained in clause (a) of sub-section (1) shall apply to any such transfer as is referred to therein made by an individual before the 1st day of April, 1956, and the value of any assets so transferred shall not be included in the computation of his net wealth.[(4-A) Notwithstanding anything in sub-section (4), nothing contained in clause (a) of sub-section (1) shall apply to any such transfer as is referred to therein made before the 1st day of April, 1963, by an individual who but for the extension of this Act to the Union territories of Dadra and Nagar Haveli, Goa, Daman and Diu, and Pondicherry, would not have been an assessee, and the value of any assets so transferred shall not be included in the computation of his net wealth.] [ Inserted by the Taxation Laws (Extension to Union Territories) Regulation, 1963, Section 3 and Schedule (w.e.f. 1.4.1963).](5)The value of any assets transferred under an irrevocable transfer shall be liable to be included in computing the net wealth of the transferor as and when the power to revoke arises to him.[(5-A) Where a gift of money from one person to another is made by means of entries in the books of account maintained by the person making the gift or by an individual or a Hindu undivided family or a firm or an association of persons or body of individuals with whom or which he has business or other relationship, the value of such gift shall be liable to be included in computing the net wealth of the person making the gift unless he proves to the satisfaction of the ] [Inserted by Act 41 of 1975, Section 82 (w.e.f. 1.4.1976). ][Assessing Officer] [ Substituted by Act 4 of 1988, Section 127, for " Wealth-tax Officer" (w.e.f. 1.4.1988).][that the money has actually been delivered to the other person at the time the entries were made.] [Inserted by Act 41 of 1975, Section 82 (w.e.f. 1.4.1976). ](6)[ For the purposes of this Act, the holder of an impartible estate shall be deemed to be the individual owner of all the properties comprised in the estate.] [ Substituted by Act 46 of 1964, Section 4 (w.e.f. 1.4.1965).](7)[ Where the assessee is a member of a co-operative society, company or other association of persons and a building or part thereof is allotted or leased to him under a house building scheme of the society, company or association, as the case may be, the assessee shall, notwithstanding anything contained in this Act or any other law for the time being in force, be deemed to be the owner of such building or part and the value of such building or part shall be included in computing the net wealth of the assessee; and, in determining the value of such building or part, the value of any outstanding instalments of the amount payable under such scheme by the assessee to the society, company or association towards the cost of such building or part and the land appurtenant thereto shall, whether the amount so payable is described as such or in any other manner is such scheme, be deducted as a debt owed by him in relation to such building or part.(8)A person¬-(a)who is allowed to take or retain possession of any building or part thereof 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);(b)who acquires any rights (excluding any rights by way of a lease from month to month or for a period not exceeding one year) in or with respect to any building or part thereof by virtue of any such transaction as is referred to in clause (f) of section 269-UA of the Income-tax Act, shall be deemed to be the owner of that building or part thereof and the value of such building or part shall be included in computing the net wealth of such person.]Explanation.-For the purposes of this section,-¬(a)the expression "transfer" includes any disposition settlement, trust, covenant, agreement or arrangement; [*] [ The word " and" omitted by Act 32 of 1971, Section 31 (w.e.f. 1.4.1972).](aa)[ the expression "child" includes a step-child and an adopted child;] [ Inserted by Act 41 of 1975, Section 82 (w.e.f. 1.4.1976).](b)the expression "irrevocable transfer" includes a transfer of assets which, by the terms of the instrument effecting it, is not revocable for a period exceeding six years or during the lifetime of the transferee, and under which the transferor derives no direct or indirect benefit, but does not include a transfer of assets if such instrument¬-(i)contains any provision for the re-transfer, directly or indirectly, of the whole or any part of the assets or income therefrom to the transferor, or(ii)in any way gives the transferor a right to re-assume power, directly or indirect, over the whole or any part of the assets or income therefrom; [and] [ Inserted by Act 32 of 1971, Section 31 (w.e.f. 1.4.1972).](c)[ the expression "property" includes any interest in any property, movable or immovable, the proceeds of sale thereof and any money or investment for the time being representing the proceeds of sale thereof and where the property is converted into any other property by any method, such other property ] [Inserted by Act 32 of 1971, Section 31 (w.e.f. 1.4.1972). ][*] [ The word " and" and Clause (D) omitted by Act 41 of 1975, Section 82 (w.e.f. 1.4.1976).].[*] [ The word " and" and Clause (D) omitted by Act 41 of 1975, Section 82 (w.e.f. 1.4.1976).].
