Section 3 in The Estate Duty (Distribution) Act, 1962
3. Distribution of net proceeds of estate duty assigned to the States. [Substituted by Act 26 of 1979, s.3 for section (3) (w.e.f. 1-4-1979)]
(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.(2)For the purposes of this section,-(a)"gross value", in relation to property, means the total value of all property passing on the death of any person as determined by the Controller under the Estate Duty Act, 1953 (34 of 1953);(b)"net proceeds" includes the estate duty the payment whereof has been accepted in accordance with the provisions of, section 52 of the Estate Duty Act, 1953 (34 of 1953);(c)"net proceeds attributable to Union territories" means the portion of net proceeds which bears to the total net proceeds in any financial year the same proportion which the gross value of all property, situated, in all the Union territories and brought into assessment in that financial year bears to the total gross value of all property brought into assessment in that year;(d)"property" does not include agricultural land;(e)any property situated outside India shall be deemed to be situated in the State or, as the case may be, the Union territory wherein the value of such property has been brought into assessment.]
